IN THE HIGH COURT OF JUDICATURE AT PATNA Miscellaneous Appeal No.495 of 2010 ====================================================== Hare Ram Singh & Ors.

.... .... Appellant/s

Versus

Estate of Late Bajiram Singh & Ors. .... .... Respondent/s

======================================================

CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR ORAL ORDER

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3 17-08-2012 Perused office note.

For the time being, there is no requirement to take

steps for fresh service of notice on Respondent no.1 and the same

is kept in abeyance.

So far as Respondent nos.2 and 3 are concerned, two

weeks peremptory time is granted for taking steps for fresh service

of notice on them.

Notice to go through ordinary post as well as

registered cover with A/D, for which requisites etc. must be filed

within the aforesaid time.

(Rakesh Kumar, J)

NKS/-