HEMANT KUMAR Vs. UTTARAKHAND JAL SANSTHAN & OTHERS

JUDGEMENT

(1.) Notice was sent to the respondent no.5, by registered post. Office has reported that neither acknowledgment due nor undelivered envelope is received back. Sufficient time has passed, therefore, service is found sufficient against respondent no.5.

(2.) Learned counsel for the petitioner is present. None is present for the respondents.

(3.) Heard.