Jharkhand High Court
Guru Pada Tiwary vs Paras Nath Yadav And Anr on 2 November, 2017
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
.
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P.(C) No. 4217 of 2012
Guru Pada Tiwary ..... .... Petitioner
Versus
Paras Nath Yadav & Anr. .... .... Respondents
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Miss Pooja Kumari, Advocate
5/ 02.11.2017Issue notice to the respondents by registered post with A/D as well as under ordinary process, for which requisites etc must be filed on or before 10.11.2017.
Dasti in addition.
Registry to issue Dasti notice for service upon respondent nos. 1 and 2, to the learned counsel for the petitioner within next week.
The petitioner shall file affidavit of proof of service of Dasti notice upon both the respondents within four weeks.
Post the matter after six weeks. Liberty to mention.
(Shree Chandrashekhar, J.) SI/