Shashi Kant Gupta, J. - (1.) HEARD learned Counsel for the applicant, learned Counsel for the opposite party Nos. 5 and 6 and perused the record.
(2.) COMPLIANCE affidavits have been filed by the opposite party Nos. 5 and 6 which are taken on record. The averments made in paragraphs 3, 4, 5, 6, 7, 8, 9 and 11 of the compliance affidavit filed by Dhirendra Pratap Singh, opposite party No. 6 reads as follows; 3. That after service of the judgment and order dated 8.12.1999 the applicant has not turned up to work in the society hence on 27.1.2007 a notice has been issued to the applicant which has been received by him. The copy of the same has already been annexed along with the affidavit filed in February, 2009 by the Secretary, Respondent No. 5.
(3.) THAT on 19.4.2007 a registered notice has been issued to the applicant which has been personally received by the applicant on 20.4.2007 and the copy of the same has already been annexed as Annexure: 3 to the affidavit filed earlier by the secretary respondent No. 5.;