Jharkhand High Court
Nandu Das vs Union Of India And Ors on 23 July, 2013
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 4414 of 2013
Nandu Das. ...... Petitioner
Versus
Union of India & anr.. ......... Respondents
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
For the Petitioner : Mr. Shailesh. Adv
For the Respondent nos. 1 & 2 : Mr. Prabhash Kumar, ACGC.
2/23.7.2013Let notice be issued upon respondent no. 3 by registered cover with A/D as well as by ordinary process.
Learned counsel for the petitioner undertakes to serve personal service of notice upon respondent no.3, as well. Requisites be filed by Friday, failing which this application shall stand rejected without further reference to a Bench as against the concerned respondent. Office is directed to issue draft of personal service of notice by Tuesday and the petitioner shall file affidavit showing personal service of notice by 10th August, 2013.
List this case on 12th August, 2013.
In the meantime, learned counsel for the respondent nos. 1 and 2 shall also seek instruction in the matter.
Let the name of Mr. Prabhash Kumar, learned counsel for the respondent nos. 1 and 2 appear in the cause list henceforth.
(Aparesh Kumar Singh,J) jk