Collector Varanasi vs Shyam Sunder
2011 Latest Caselaw 2675 ALL

Citation : 2011 Latest Caselaw 2675 ALL
Judgement Date : 12 July, 2011

Allahabad High Court

Collector Varanasi vs Shyam Sunder on 12 July, 2011

Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL No. - 957 of 1990
 

 
Petitioner :- Collector Varanasi
 
Respondent :- Shyam Sunder
 
Petitioner Counsel :- S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

Perused the office report dated 15.4.2011 regarding service of notice issued to the respondent by Registered Post A.D. In view of the said office report, service of notice on the respondent is deemed to be sufficient in view of the provisions of Explanation II to Rule 12 of Chapter VIII of the Rules of the Court.

The office is directed to submit report regarding receipt of the record of the Court below as also regarding filing of the paper books of the parties.

List along with connected matters after two weeks.

Order Date :- 12.7.2011

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