Patna High Court - Orders
Md. Anbarul Haque vs Md. Mohibul Rahman @ Mohibul Haque And ... on 10 January, 2020
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
SECOND APPEAL No.214 of 2012
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Md. Anbarul Haque
... ... Appellant/s
Versus
Md. Mohibul Rahman @ Mohibul Haque and Ors
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Binay Kumar
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
9 10-01-2020In pursuance to the office note dated 19-03-2018, (I) Notice issued upon respondents No. 2 & 3 is declared to be validly served, on refusal.
(ii) Notice issued upon respondent No. 5 is deemed to be validly served under Order V Rule ((5).
(iii) Counsel for the appellant is directed to take steps for fresh service of show cause notice upon respondent No. 4 at his/her correct and present address through Speed Post with A/D as well as ordinary process, for which, requisites be filed within a period of four weeks.
List this matter on 15-05-2020 under appropriate heading.
(Sudhir Singh, J) A.K.V.//-
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