HOSHIYARA Vs. GHASITA AND OTHERS
LAWS(ALL)-2007-5-380
HIGH COURT OF ALLAHABAD
Decided on May 23,2007

Hoshiyara Appellant
VERSUS
Ghasita And Others Respondents

JUDGEMENT

Satya Poot Mehrotra, J. - (1.) PURSUANT to the order dated 16th May, 2007, the case is listed today. The case called out.
(2.) SRI Vibhav Dutta Ojha holding brief for Sri V.D. Ojha, learned Counsel for the defendants -respondents is present. It appears that consequent to the elevation of Sri S.K. Singh, who was appearing as the learned Counsel for the plaintiff -appellant (Hoshiyara), to the Bench of this Court, notice was issued by Registered Post A.D. to the plaintiff -appellant (Hoshiyara) to engage another Counsel.
(3.) THE Office Report dated 8th February, 2007 shows that the said notice issued to the plaintiff -appellant (Hoshiyara) has been returned back undelivered with the endorsement dated 28th January, 2005, made by the Postman on the Registered Envelope, that the addressee (Hoshiyara) had expired.;


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