Km. Sonvati vs Indian Oil Corporation Ltd. Thru. ...
2017 Latest Caselaw 7829 ALL

Citation : 2017 Latest Caselaw 7829 ALL
Judgement Date : 8 December, 2017

Allahabad High Court

Km. Sonvati vs Indian Oil Corporation Ltd. Thru. ... on 8 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 8721 of 2014
 

 
Petitioner :- Km. Sonvati
 
Respondent :- Indian Oil Corporation Ltd. Thru. General Manager & 5 Ors.
 
Counsel for Petitioner :- Manish Singh Chauhan
 
Counsel for Respondent :- C.S.C.,Rathnesh Chandra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Despite notice, no one has put in appearance on behalf of opposite party no.6.

In the interest of justice, the petitioner is directed to serve notice upon opposite party no. 6 through dasti summons as well as through the opposite party no.2 returnable at an early date.

List this case in the month of January, 2018.

Order Date :- 8.12.2017

psd

Download the LatestLaws.com Mobile App