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Paras Yadav & Anr vs Asharfi Yadav & Ors on 13 August, 2014

Author: Rajendra Kumar Mishra

Bench: Rajendra Kumar Mishra

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Civil Writ Jurisdiction Case No.5680 of 2012
                     ======================================================
                     Paras Yadav & Anr
                                                                          .... .... Petitioner/s
                                                        Versus
                     Asharfi Yadav & Ors
                                                                         .... .... Respondent/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s    :    Mr. Ranjan Kumar Dubey
                     For the Respondent/s     : Mr.
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                     MISHRA
                     ORAL ORDER
                                                      ------------

4       13-08-2014

Perused the office notes. No one appears on behalf of the petitioners.

Let the service of notice upon the Respondent nos.9 and 20 be deemed to be valid service.

Further, the learned counsel for the petitioners is directed to take step for fresh service of notice upon the Respondent no.1 under ordinary process as well as registered cover with A/D, at the present and correct address, within two weeks.

(Rajendra Kumar Mishra, J) P.S./-

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