Patna High Court - Orders
Lalan Prasad Gupta vs Manohar Lal Gupta & Ors on 16 January, 2009
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.1291 of 2002
LALAN PRASAD GUPTA
Versus
MANOHAR LAL GUPTA & ORS
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15 16/1/2009Counsel for the petitioner prays for and is allowed one week time to take steps for fresh service of notice under ordinary process as against opposite party nos. 3,9,14,15,23,26 and 27, failing which this application as against the concerned opposite parties shall stand rejected without further reference to a Bench.
Such notice by ordinary process shall be served through the court below who after getting the notice served on the counsel for the opposite parties appearing in the court below shall submit service report to this Court within a period of four weeks from the date of its receipt.
Counsel for the petitioner prays for and is allowed further two weeks time to remove all other defects as pointed out by the office, failing which this application shall stand rejected without further reference to a Bench.
(Mihir Kumar Jha, J.) Abhay Kumar