KAPOOR CHAND SRIVASTAVA Vs. CHAIRMAN, ZILA PARISHAD, VARANASI AND OTHERS
LAWS(ALL)-2019-5-436
HIGH COURT OF ALLAHABAD
Decided on May 09,2019

Kapoor Chand Srivastava Appellant
VERSUS
Chairman, Zila Parishad, Varanasi And Others Respondents

JUDGEMENT

SUDHIR AGARWAL,J. - (1.) Heard Sri Kamleshwar Singh, learned counsel for petitioner and Sri Lokesh Kumar Dwivedi, learned counsel for respondent 2.
(2.) Notice was issued to respondent 1, sent by registered post A.D. on 29.01.2019. Office Report dated 07.03.2019 reads as under: Service Report In compliance of Hon'ble Court's order dated 23.01.19, service report is that neither acknowledgement nor unserved notice has been received in the office as yet. Report is humbly submitted."
(3.) Petitioner has also filed an affidavit of service stating that he has served notice to Clerk working in the office of respondent 1 on 23.04.2019. None has appeared on behalf of respondent 1.;


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