Allahabad High Court
U.P.S.R.T.C. Thru. R.M. vs Rajeev Kumar And 2 Others on 3 March, 2023
Author: Ashutosh Srivastava
Bench: Ashutosh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- FIRST APPEAL FROM ORDER No. - 183 of 2015 Appellant :- U.P.S.R.T.C. Thru. R.M. Respondent :- Rajeev Kumar And 2 Others Counsel for Appellant :- Kailash Nath,Dharmendra Dhar Dubey Counsel for Respondent :- Satish Chandra Dubey Hon'ble Ashutosh Srivastava,J.
This Court had required the learned counsel for the appellant to take steps to serve the respondent nos. 2 and 3. Despite sufficient time having been granted, steps to serve the respondent nos. 2 & 3 has not been taken.
Consequently, the appeal stands dismissed, for respondent nos. 2 & 3, under Chapter XII Rule 4 of the Allahabad High Court Rules, 1952.
Order Date :- 3.3.2023 Ashutosh