Patna High Court - Orders
Parwati Devi vs Manu Devi on 11 August, 2015
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.149 of 2012
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Parwati Devi
.... .... Appellant/s
Versus
Manu Devi
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
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7 11-08-2015Perused the office notes. Heard learned counsel for the appellant.
It appears that vide order dated 07.07.2015 passed by the Lawazima Board, two weeks' final time was allowed to the learned counsel for the appellant to take steps for fresh service of appeal notice on the sole respondent under both by ordinary process as well as under registered cover with A/D at her correct and present address but in compliance of the said order, the requisites has been filed by the appellant only with respect to sending the appeal notice under registered cover with A/D upon the sole respondent.
As prayed for, two weeks' further time is granted to the learned counsel for the appellant to take steps for sending the appeal notice upon the sole respondent under ordinary process also in compliance of the order dated 07.07.2015 passed by the Lawazima Board.
(Rajendra Kumar Mishra, J) P.S./-
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