SUNAINA DEVI Vs. ANAND KUMAR MODI

JUDGEMENT

(1.) Heard Mr. Prasant Pallav, learned counsel for the petitioner, Mr. Vishal Kumar Tiwary, learned counsel for opposite party nos. 5 and 6 and Mr. Shresth Gautam along with Mr. Gaurav Kumar, learned counsel for opposite party no.8.

(2.) Office note suggests that notice upon opposite party no.3 has been received by sister-in-law, notice upon opposite party no.4 has been received by wife, notice upon opposite partyno.7 is validly served. Thus, notices upon opposite party nos. 3, 4 and 7 are deemed to be validly served.

(3.) It has also been pointed out that opposite party nos.1 and 2 have left for their heavenly abode and I.A. No.6477 of 2023 has been filed for substitution of opposite party no.1 and for deletion of opposite party no.2.