HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1606 of 2010 Petitioner :- U.P. State Road Transport Corp. Thru' Regional Manager & Ors Respondent :- Manoj Kumar Jha Petitioner Counsel :- Nripendra Mishra Hon'ble Satya Poot Mehrotra,J.
Hon'ble Yogesh Chandra Gupta,J.
Perused the office report dated 8.8.2011 in regard to service of notice sent to the claimant-respondent by Registered Post A.D. in respect of the Delay Condonation Application. In view of the said office report, service of notice on the claimant-respondent is deemed to be sufficient in view of the provisions contained in Explanation II to Rule 12 of Chapter VIII of the Rules of the Court.
The office is directed to submit report as to whether any learned counsel has put in appearance on behalf of the claimant-respondent consequent to service of notice on the said respondent having been deemed to be sufficient.
List in the next cause list.
Order Date :- 9.8.2011 NS