LAWS(JHAR)-2022-4-9

SHEO PRASAD Vs. RAMKESH MAHTO

Decided On April 25, 2022
SHEO PRASAD Appellant
V/S
Ramkesh Mahto Respondents

JUDGEMENT

(1.) In view of the office note, the notices issued on respondent nos. 1(ii), 1(iii), 1(iv),1(v) and 2 are declared to be served validly.

(2.) Vakalatnama has already been filed on behalf of respondent no. 2.

(3.) As per the service report, respondent nos. 1(i) has died.