Ganga Prasad vs Addl. Commissioner (Second) ...
2011 Latest Caselaw 5310 ALL

Citation : 2011 Latest Caselaw 5310 ALL
Judgement Date : 19 October, 2011

Allahabad High Court

Ganga Prasad vs Addl. Commissioner (Second) ... on 19 October, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 68741 of 2006
 

 
Petitioner :- Ganga Prasad
 
Respondent :- Addl. Commissioner (Second) Allahabad Division & Others
 
Petitioner Counsel :- Pradeep Kumar Tiwari
 
Respondent Counsel :- C.S.C.,V.K. Singh
 

 
Hon'ble Sunil Hali,J.

As per office report dated 12.8.2011, notices issued to the respondents No.10, 13 and 15 by registered post have not been returned back served or unserved. Service of notice on the respondents No. 10, 13 and 15 is deemed to have been effected after expiry of 30 days. Despite service, they are not present. They are set ex-parte.

List again.

Order Date :- 19.10.2011

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