Adarsh Kumar Singhal vs State Bank Of Patiyala & Others
2012 Latest Caselaw 5120 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 35711 of 1998
 

 
Petitioner :- Adarsh Kumar Singhal
 
Respondent :- State Bank Of Patiyala & Others
 
Petitioner Counsel :- R.B. Singhal
 
Respondent Counsel :- Rakesh Tiwari,Amit Krishna,Gopal Mishra,M.P.Sarraf,S.C.
 

 
Hon'ble Rajes Kumar,J.

As per office report, notices sent to respondent nos. 12 and 15 have been returned back. Notices to other respondents have been sent by registered post. Neither acknowledgment slip nor envelope has been returned back. The Court is of the opinion that it would be appropriate to serve the respondent nos. 4 to 17 through Headquarter because of passage of time it may be possible that respondent nos. 4 to 17 have been transferred and posted at different places and their addresses may not be known to the petitioner. Therefore, it would be appropriate to serve the respondent nos. 4 to 17 through Head Office situated at Patiala (Punjab). The petitioner may send all the notices to respondent nos. 4 to 17 to the State Bank of Patiala Head Office situated at Mall, Patiala (Punjab) and the Head Office is directed to send copies of the notices to all the respondents at their respective places where they are posted and get acknowledgment slip and the same may be sent to this Court.

List after two months.

Order Date :- 15.10.2012

OP