Patna High Court - Orders
The District Mass ... vs Arun Kumar & Anr. on 17 January, 2014
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
Patna High Court FA No.169 of 2010 (10) dt.17-01-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.169 of 2010
With
Interlocutory Application No. 7494 of 2010
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The District Mass Education-Cum-Secretary State Literacy Mi
.... .... Appellant/s
Versus
Arun Kumar & Anr.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Neeraj Kumar, AC to SC 22
For the Respondent/s : Mr. Rajesh Dayal,Advocate
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
10 17-01-2014Interlocutory Application No. 7494 of 2010 In view of the notice issued to the respondent no.1 and 2 in the instant limitation matter by order dated 28.10.2013 passed by a Bench of this Court, respondent no.1 has already entered appearance through his counsel.
In view of the office note dated 16.1.2014, let service of notice in limitation matter be accepted to be valid against the respondent no.2 also under the provisions of Order 5 Rule 9 (5) (proviso) of the Code of Civil Procedure.
First Appeal No.169 of 2010 Office shall take further follow-up action without any unnecessary delay.
(Birendra Prasad Verma, J) mrl