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Kunj Bihari Lal Kanchan And Anr. vs M.P.Nigam And 3 Ors.
2014 Latest Caselaw 6466 ALL

Citation : 2014 Latest Caselaw 6466 ALL
Judgement Date : 15 September, 2014

Allahabad High Court

Kunj Bihari Lal Kanchan And Anr. vs M.P.Nigam And 3 Ors. on 15 September, 2014

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 58628 of 2013
 

 
Petitioner :- Kunj Bihari Lal Kanchan And Anr.
 
Respondent :- M.P.Nigam And 3 Ors.
 
Counsel for Petitioner :- Rishikesh Tripathi
 

 
Hon'ble Pankaj Mithal,J.

Service of notice upon respondent no. 1/1 and 1/3 is deemed sufficient in view of the office report dated 12.9.2014.

Service on respondent no. 1/2 is not sufficient. Counsel for the petitioner is directed to take fresh steps to serve him by registered / speed post.

Order Date :- 15.9.2014

SKS

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Kunj Bihari Lal Kanchan And Anr. vs M.P.Nigam And 3 Ors.
2014 Latest Caselaw 6466 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Kunj Bihari Lal Kanchan And Anr. vs M.P.Nigam And 3 Ors.2014 Latest Caselaw 6466 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Kunj Bihari Lal Kanchan And Anr. vs M.P.Nigam And 3 Ors.
2014 Latest Caselaw 6466 ALL