Mataru Lal vs D.D.C. And 6 Ors.
2018 Latest Caselaw 380 ALL

Citation : 2018 Latest Caselaw 380 ALL
Judgement Date : 4 May, 2018

Allahabad High Court

Mataru Lal vs D.D.C. And 6 Ors. on 4 May, 2018

Bench: Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - B No. - 27210 of 2013
 

 
Petitioner :- Mataru Lal
 
Respondent :- D.D.C. And 6 Ors.
 
Counsel for Petitioner :- A.K.S. Bais
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saral Srivastava,J.

Office report dated 16.04.2018 reveals that notices issued to opposite party no.- 2 by RP/AD fixing 27.02.2015 have not returned back nor acknowledgement due has been received back. Thus, the service of notice upon opposite party no. 2 is deemed sufficient.

List the matter in the next cause list.

Order Date :- 4.5.2018

Israr

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