Allahabad High Court
Smt. Keshar Jahan And Others vs Ramesh Chandra Savit And Another on 9 November, 2017
Author: Saral Srivastava
Bench: Amreshwar Pratap Sahi, Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- FIRST APPEAL FROM ORDER No. - 1449 of 2005 Appellant :- Smt. Keshar Jahan And Others Respondent :- Ramesh Chandra Savit And Another Counsel for Appellant :- Ram Singh Hon'ble Amreshwar Pratap Sahi,J.
Hon'ble Saral Srivastava,J.
Learned counsel for the appellants sates that he will be taking steps within three days for service of notice on the respondent no. 1.
Let steps be taken. Office to proceed accordingly.
Steps shall be taken by Registered Post/AD, returnable at an early date.
Sri Rajesh Kumar who is empanelled lawyer of the Insurance Company is directed to receive notice on behalf of respondent no. 2 and obtain instructions.
List after the expiry of three weeks along with a report of service of notice on the first respondent.
Order Date :- 9.11.2017 Ishan