Patna High Court - Orders
Smt.Manisha Kumari vs The Union Of India & Ors on 17 October, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.5119 of 2008
SMT.MANISHA KUMARI
Versus
THE UNION OF INDIA & ORS
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For the petitioner: Mr. Suraj Narayan Yadav, Advocate
For the respondents : None
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PRESENT
Hon'ble the Chief Justice
And
Hon'ble Mr. Justice Kishore K. Mandal
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Dated, the 17th October, 2008
According to the office report respondent no.3 received notice but refused to grant receipt. Let an affidavit be filed by the petitioner to that effect.
Office shall examine that affidavit and if it is found that respondent no.3 refused to receive notice, service upon him shall be treated sufficient.
R. M. Lodha, CJ.
Kishore K. Mandal, J.
Neyaz/-