RAMESH PRASAD MISHRA Vs. AMAR BAHADUR SINGH

JUDGEMENT

(1.) Heard on admission.

(2.) Having perused the impugned judgment, records of both the courts below and the memo of revision, I find this revision being arguable. Hence, it is admitted for final hearing. Issue notice to respondent in respect of admission of this revision, by registered AD and ordinary modes on payment of PF and supply of other requisites within seven clear working days.

(3.) The notice be made returnable within four weeks.