Shailendra Kumar Soti vs State Bank Of Patiyala Head ...
2012 Latest Caselaw 5129 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 35715 of 1998
 

 
Petitioner :- Shailendra Kumar Soti
 
Respondent :- State Bank Of Patiyala Head Office, The Mall & Others
 
Petitioner Counsel :- R.B. Singhal
 
Respondent Counsel :- S.C.,Gopal Mishra,M.P. Sarraf
 

 
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