REGENT COMPUTRONICS PVT. LTD.

Rekha Gautam Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

BINA DEVI AND ORS. VS. STATE OF UTTAR PRADESH AND ORS. [REFERRED TO]
BHUWAN MOHAN SINGH VS. MEENA [REFERRED TO]
SHAIL KUMARI DEVI VS. KRISHAN BHAGWAN PATHAK ALIAS KISHUN B PATHAK [REFERRED TO]
K SIVARAM VS. K MANSALAMBA [REFERRED TO]
KANHU CHARAN JENA VS. NIRMALA JENA [REFERRED TO]
S RADHAKUMARI VS. K M K NAIR [REFERRED TO]
KALPANA DAS VS. SARAT KUMAR [REFERRED TO]
BADSHAH VS. SAU. URMILA BADSHAH GODSE [REFERRED TO]
BHUWAN MOHAN SINGH VS. MEENA [REFERRED TO]

JUDGEMENT

(1.) Matter taken up in the revised list. No one appears on behalf of the revisionist.

(2.) Notice was issued to the opposite party no. 2 vide order dtd. 11/5/2005. As per office report dtd. 1/8/2005, it is apparent that notice has been duly served personally on the opposite party no. 2.

(3.) No one appears on behalf of the opposite party no. 2 even when the matter has been taken up in the revised list. Service of notice upon the opposite party no. 2 is thus sufficient.

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REKHA GAUTAM Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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