Patna High Court - Orders
Chief Manager Power Grid Corpo vs Chandra Prabha Devi And Ors on 4 July, 2022
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
FIRST APPEAL No.66 of 2012
======================================================
CHIEF MANAGER POWER GRID CORPO
... ... Appellant/s
Versus
CHANDRA PRABHA DEVI and ORS
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Janardan Prasad Singh
For the Respondent/s : Mr. Ravish Mishra
======================================================
CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
23 04-07-2022Perused the office note dated 29.6.2022.
By order dated 31.1.2017, notices were issued to heirs of respondent no. 3, details of whom are mentioned in I.A. no. 528 of 2017. As per the report of the process server, the heirs of respondent no. 3 refused to accept the notice.
In view of the above, specially the contents of the report of process server, the notice on heirs of respondent no. 3, details of whom are mentioned in I.A. no. 528 of 2017 is held to be validly served.
(Partha Sarthy, J) Prakash/-
U