Patna High Court - Orders
Most. Sita Devi @ Sitapati Dev vs Naresh Kumar Mahto(Minor) &Ors on 13 April, 2017
Author: V. Nath
Bench: V. Nath
Patna High Court SA No.495 of 1994 (9) dt.13-04-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.495 of 1994
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Most. Sita Devi @ Sitapati Dev
.... .... Appellant/s
Versus
Naresh Kumar Mahto(Minor) &Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Kundan Bahadur Singh
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
9 13-04-2017As prayed for, three weeks' peremptory time is allowed to the appellant to file requisites for fresh service of appeal notice on respondent No. 4, under both modes, i.e. by ordinary process as well as by registered cover, with correct and present address, failing which this appeal, as against the concerned respondent, shall stand dismissed without further reference to a Bench.
Further, three weeks' peremptory time is allowed to the appellant to take steps for substitution of deceased respondent Nos. 2 and 3, peremptorily (V. Nath, J.) Snkumar/-
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