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Dwarika Prasad (Dec) Thr. Lrs Durga ... vs Savitri Devi (Dec) Thr Lrs Smt Uma Kanti ... on 18 November, 2019

Bench: Uday Umesh Lalit, Vineet Saran

     ITEM NO.66                                    COURT NO.6                    SECTION XI

                                     S U P R E M E C O U R T O F          I N D I A
                                             RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.7406/2018

     (Arising out of impugned final judgment and order dated 21-11-2017
     in FAFO No.155/1987 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     DWARIKA PRASAD (DEC) THR. LRs.                                              Petitioner(s)

                                                           VERSUS

     SAVITRI DEVI (DEC) THR. LRs. & ORS.                                          Respondent(s)


     (IA No.139698/2019 – FOR APPLICATION UNDER ORDER V RULE 20 CPC FOR
     EFFECTING SERVICE THROUGH PUBLICATION)

     Date : 18-11-2019 This matter was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                     Mr.   Pradeep Kant, Sr. Adv.
                                           Mr.   E. C. Agrawala, AOR
                                           Mr.   Agendra Sinha, Adv.
                                           Mr.   Divayanshu Sahay, Adv.
                                           Ms.   Abha Saigal, Adv.
                                           Ms.   Shradha Narayan, Adv.
                                           Mr.   Rajesh Kumar, Adv.

     For Respondent(s)                     Mr.   Saurabh Chauhan, Adv.
                                           Mr.   Ashiwan Mishra, Adv.
                                           Mr.   Sheetal Rajput, Adv.
                                           Mr.   Kamlendra Mishra, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

In view of the letter dated 15.11.2019 circulated by the learned counsel for the respondent nos.1 to 3 and 5 to 15, the matter is adjourned to 29.11.2019.

                          (MUKESH NASA)                                         (SUMAN JAIN)
                          COURT MASTER                                         BRANCH OFFICER