MALOOK NAGAR Vs. MOHD SHAHID ALIAS HAJI SHAHID AKHLAQ
LAWS(ALL)-2006-1-33
HIGH COURT OF ALLAHABAD
Decided on
January 17,2006
MALOOK NAGAR
Appellant
VERSUS
MOHD. SHAHID ALIAS HAJI SHAHID AKHLAQ S/O SRI MOHD. AKHLAK AND SARITA SAGAR
Respondents
JUDGEMENT
S.P. Mehrotra, J. -
(1.) Pursuant to the order dated 9-1-2006, the case is listed today.
(2.) Cause List has been revised. However, neither the learned Counsel for the petitioner, nor the learned Counsel for the Respondent No. 2 is present.
(3.) By the order dated 25th February, 2005, fresh notices were directed to be issued to the Respondent No. 1 by Ordinary Process as well as by Registered Post AD.;
(2.) Cause List has been revised. However, neither the learned Counsel for the petitioner, nor the learned Counsel for the Respondent No. 2 is present.
(3.) By the order dated 25th February, 2005, fresh notices were directed to be issued to the Respondent No. 1 by Ordinary Process as well as by Registered Post AD.;
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