SMT. POOJA @ SAJNA Vs. DURGA PRASAD

JUDGEMENT

(1.) The office note dated 6.6.2016 states that power has been filed on behalf of the sole Respondent by Shri Ashwini Sharma, Advocate. Another office note dated 17.6.2016 states that Shri Ashwini Sharma has filed power on behalf of the Appellant. Let the office furnish an explanation with regard to the manner in which the office notes are being put up.

(2.) The Registrar General shall hold an enquiry in view of the office note dated 12.4.2016 that notice to the sole Respondent bearing dispatch no.8611/25.8.015 appears never to have been received in the Court of ADJ, Rajgarh District Churu and submit report.

(3.) The order sheets reflect a very sorry state-of-affairs of the manner in which the office notes have been recorded and the case has remained pending since institution on 30.6.2014 at a stage where notices are yet to be served.