HARI PRAKASH RAWAT Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is called out.

(2.) Learned counsel for the appellant Sri Saharsh, Advocate and learned A.G.A. for the State Sri Anurag Singh Chauhan, Advocate are present in the Court.

(3.) The e-court record reveals that office has reported vide it's report dtd. 24/11/2021, the notice issued pursuant to the order of the Court dtd. 14/7/2021 has been served personally upon the opposite party no.2 i.e. Raj Kumar Verma. As such service is held sufficient.