Allahabad High Court
Sri Gauri Shanker Poddar & Ors. vs Sri Priya Saran & Ors. on 3 July, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- CIVIL REVISION DEFECTIVE No. - 85 of 2010 Petitioner :- Sri Gauri Shanker Poddar & Ors. Respondent :- Sri Priya Saran & Ors. Petitioner Counsel :- Nirvakar Gupta Hon'ble Krishna Murari,J.
Heard learned counsel for the revisionists. Issue notice to the opposite parties who may file counter affidavit. Apart from normal mode of service, the revisionists shall take steps to serve the respondent by registered post within ten days. Office shall issue notices returnable at an early date. List on the date fixed by the office in the notice. Considering the facts and circumstances, till the next date of listing, further proceedings of O.S. No. 261 of 2003 pending before the Civil Judge (Senior Division), Court No. 5, Mathura shall remain stayed. Order Date :- 3.7.2010 nd