Patna High Court - Orders
Hanuman Prasad Gupta vs Shankar Choudhary on 9 July, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.194 of 2005
HANUMAN PRASAD GUPTA
Versus
SHANKAR CHOUDHARY
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03/ 09.07.2010Learned counsel for the petitioner is present.
Perusal of the order sheet shows that notice was issued to Opposite Party vide order passed on 02.02.2005. The process server reports that House Service was effected upon refusal of the Opposite Party to receive the same. However, no witness has attested this report.
Let fresh notice be issued to the Opposite Party for which requisites etc. both under ordinary course as well as registered cover with A/D must be filed within a period of two weeks, failing which this Civil Revision petition shall stand rejected without further reference to the Bench.
S.Sb/- (Jyoti Saran, J.)