Jharkhand High Court
Banwari Lal Upadhyay & Others vs Alka Devi & Others .......... Opp. ... on 19 April, 2018
Author: Amitav K. Gupta
Bench: Amitav K. Gupta
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Civil Revision no. 1 of 2017
Banwari Lal Upadhyay & Others ...........Petitioners
Versus
Alka Devi & Others .......... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Petitioner : Mr. Rohitashya Roy @ Rohit Roy, Advocate For the Opp. Parties : Mr. Rahul Gupta, Advocate
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05/Dated:19.04.2018 Learned counsel for the petitioners shall take fresh steps for service of notice upon opposite party no.1 under ordinary process for which requisites etc., must be filed within two weeks.
The notice shall be filed in two copies, one of the copy shall be sent on the address as mentioned in the Miscellaneous Case no. 7(A) of 2012 and the other copy to the Officer-In-Charge, Topchanchi Police Station, who shall serve the notice after obtaining signature of opposite party no.1 and transmit the same to this Court at the earliest.
In the meantime, office shall call for the status report of Title (P) Suit no.294 of 2009 from the Court of learned Civil Judge, (Sr. Div.)-Vth, Dhanbad.
Office is directed to list this case on 29.06.2018.
(Amitav K. Gupta, J.) Tarun/-