STATE OF UTTAR PRADESH Vs. T P LAL SRIVASTAVA
LAWS(SC)-1996-9-200
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on September 20,1996

STATE OF UTTAR PRADESH Appellant
VERSUS
T P Lal Srivastava Respondents

JUDGEMENT

- (1.) Though notice was sent to the respondent on 25/1/1995, till date neither acknowledgment nor unserved cover has been received back. Under these circumstances, notice must be deemed to have been served on the respondent. He is set ex parte.
(2.) Leave granted.
(3.) We have heard learned counsel for the appellant.;


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