NARAIN DAS AND OTHERS Vs. LAXMAN PRASAD

JUDGEMENT

(1.) It appears that consequent to the elevation of Shri Janardan Sahai, who was appearing as the learned Counsel for the defendants-appellants, to the Bench of this Court, notices were issued by Registered Post A.D. to the defendants-appellants to engage another Counsel.

(2.) By the order dated 10.11.2004 passed by the OSD, Service of notices on the defendants-appellants Nos. 2 and 3 was held to be sufficient.

(3.) Further, by the said order dated 10.11.2004, the OSD directed for issuance of fresh notice to the defendant-appellant No. 1 by Registered Post A.D.