Km. Ankita Chaudhary vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 5964 ALL

Citation : 2012 Latest Caselaw 5964 ALL
Judgement Date : 7 December, 2012

Allahabad High Court

Km. Ankita Chaudhary vs State Of U.P. Thru Secy. And Others on 7 December, 2012

Bench: Sushil Harkauli, Kalimullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 55198 of 2012
 

 
Petitioner :- Km. Ankita Chaudhary
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- S.M.A. Abdy
 
Respondent Counsel :- C.S.C.,Neeraj Tiwari
 

 
Hon'ble Sushil Harkauli,J.

Hon'ble Kalimullah Khan,J.

It appears from the order sheet that pursuant to the order of this Court dated 18.10.2012, RPAD notices were issued to the private respondent no.6 on 20.11.2012. fixing 7.12.2012. Thereafter there is no service report as to whether on the expiry of 30 days from the date of issue of notice, the notices have been received back with or without service or have not been received back. Without such report service cannot be presumed.

List this case in the next cause list.

In the meantime office will give a proper service report.

Order Date :- 7.12.2012

Hasnain

(Kalimullah Khan, J.) (Sushil Harkauli, J.)