JUDGEMENT
A.K.Yog, J. -
(1.) The Committee of Management/respondent No. 3 is served by Dasti notice as well as R.P.A.D. through registry vide office report dated 7.2.2001. Notice will be deemed to have been served by registered post under Chapter VIII, Rule 2, Explanation II, Rules of the Court.
(2.) Respondent Nos. 1, 2 and 4 filed counter-affidavit and rejoinder affidavit in reply thereto has also come on record.
(3.) This petition is being finally decided at this stage as all the respondents have been adequately given suitable opportunity to contest the case.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.