Smt. Ramwati And Another vs U.P.S.R.T.C.
2013 Latest Caselaw 769 ALL

Citation : 2013 Latest Caselaw 769 ALL
Judgement Date : 11 April, 2013

Allahabad High Court

Smt. Ramwati And Another vs U.P.S.R.T.C. on 11 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1258 of 1991
 

 
Petitioner :- Smt. Ramwati And Another
 
Respondent :- U.P.S.R.T.C.
 
Petitioner Counsel :- R.K. Porwal
 
Respondent Counsel :- S.C.
 

 
Hon'ble Rajes Kumar,J.

Notices have been sent to the sole opposite party by ordinary post as well as by registered post. As per office report, neither undelivered cover nor acknowledgment slip has been received back after service. The service is accordingly sufficient.

Office is directed to summon the lower court record.

Order Date :- 11.4.2013

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