AMIRUDDIN MIAN, SON OF LATE LEDA MIAN Vs. SALIMAN KHATOON, WIDOW OF LATE SK. ZAMIRUDDIN NEJAMUDDING ANSARI, SON OF LATE SK. ZAMIRUDDIN AMINA KHATOON
LAWS(JHAR)-2017-8-246
HIGH COURT OF JHARKHAND
Decided on
August 09,2017
Amiruddin Mian, Son Of Late Leda Mian
Appellant
VERSUS
Saliman Khatoon, Widow Of Late Sk. Zamiruddin Nejamudding Ansari, Son Of Late Sk. Zamiruddin Amina Khatoon
Respondents
JUDGEMENT
RAJESH SHANKAR,J. -
(1.) No one appears on behalf of the respondents.
(2.) On perusal of order dated 18.12.2008 passed by the Joint Registrar (Judicial), it appears that service upon respondents has been accepted as valid since they have refused to accept the notice.
(3.) Heard the learned counsel for the petitioners.;
(2.) On perusal of order dated 18.12.2008 passed by the Joint Registrar (Judicial), it appears that service upon respondents has been accepted as valid since they have refused to accept the notice.
(3.) Heard the learned counsel for the petitioners.;
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