Patna High Court - Orders
Jai Krishna Singh & Ors vs Radha Krishna Singh & Ors on 6 November, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.2033 of 2006
JAI KRISHNA SINGH & ORS
Versus
RADHA KRISHNA SINGH & ORS
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3 06.11.2009Item no. A:
Perused the office note.
In view thereof, let service of notice upon opposite party nos. 5 be accepted as valid.
As prayed, two weeks' time is allowed to the petitioners to take steps for fresh service of notice on opposite party nos. 1 to 4 with their correct and present addresses under ordinary mode as well as registered cover with A/D, failing which, the revision application shall stand rejected as against them without further reference to a bench.
Item No. B:
As prayed, two weeks' time is allowed to the petitioners to take steps for fresh service of notice on opposite party nos. 6 to 9 with their correct and present addresses under ordinary mode as well as registered cover with A/D, failing which, the revision application shall stand rejected as against them without further reference to 2 a bench.
SC ( Dr. Ravi Ranjan, J.)