ARJUN Vs. DY.DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Records received from the Court below that were ordered to be kept in a sealed cover by the Office vide order dated 01.08.2019 have been laid open by the Bench Secretary, under the direction of this Court.

(2.) Heard Sri Kamleshwar Singh holding brief of Sri M.M.Khan, learned counsel for the petitioner, Sri Ajay Kumar Srivastava, learned counsel appearing on behalf of respondent No. 3. No one appears on behalf of the respondent no. 4.

(3.) There is an office report dated 18.04.2013 that notice issued to respondent No. 4 by registered post has been received back with a remark that he has refused to accept notice. Accordingly, service upon respondent No. 4 is held sufficient.