RAHISHA BEGUM AND OTHERS Vs. U P S R T C AND OTHERS
LAWS(ALL)-2018-3-386
HIGH COURT OF ALLAHABAD
Decided on
March 09,2018
Rahisha Begum And Others
Appellant
VERSUS
U P S R T C And Others
Respondents
JUDGEMENT
B. K. Narayana, J. -
(1.) Seen the office report dated 08.03.2018.
(2.) Service on respondent no. 2 is deemed to be sufficient in view of the provision of Chapter VIII, Rule 12 Explanation (II) of the Allahabad High Court Rules.
(3.) Heard learned counsel for the appellants. None appears on behalf of the respondents.;
(2.) Service on respondent no. 2 is deemed to be sufficient in view of the provision of Chapter VIII, Rule 12 Explanation (II) of the Allahabad High Court Rules.
(3.) Heard learned counsel for the appellants. None appears on behalf of the respondents.;
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