Allahabad High Court
U.P. State Road Transport Corporation vs Smt. Geeta Devi And Others on 29 July, 2010
Court No. - 40 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 124 of 2010 Petitioner :- U.P. State Road Transport Corporation Respondent :- Smt. Geeta Devi And Others Petitioner Counsel :- V.C. Dixit Respondent Counsel :- Sanjay Kumar Dwivedi Hon'ble Satya Poot Mehrotra,J.
Hon'ble Shyam Shankar Tiwari,J.
Perused the Office Report dated 28.7.2010 with regard to the service of notice issued to the respondents by Registered Post A.D. in respect of the Delay Condonation Application. The Office Report shows that appearance has already been put in on behalf of respondents no.1,2 and 3 by Sri S.K.Dwivedi.
As regards the remaining respondents, the Office Report states that neither undelivered cover nor acknowledgment card has been received back after service.
In view of the said Office Report, service of notice on respondents no.4,5 and 6 is deemed to be sufficient in view of the provisions of Explanation-II to Rule 12 of Chapter VIII of the Rules of the Court.
List in the next cause list when the Office shall submit report as to whether any learned counsel has put in appearance on behalf of respondent nos.4,5 and 6 pursuant to service of notice on the said respondents having been deemed to be sufficient.
Order Date :- 29.7.2010 Hsc/