INDIAN BANK (ERSTWHILE ALLAHABAD BANK) Vs. KIRAN SRIVASTAVA

JUDGEMENT

(1.) This Court, while hearing the learned counsel appearing for the appellant Bank, has issued notice upon the Respondent No.1 vide order dtd. 12/9/2022. Since the notice was hanged on the front door, therefore, the appellant was again directed to take fresh steps for service of notice vide order dtd. 21/3/2023 to be served through the Senior Superintendent of Police, Ranchi.

(2.) The steps for service of notice as per order dtd. 21/3/2023 has been taken.

(3.) An affidavit has been filed on behalf of Senior Superintendent of Police, Ranchi in the Court today after serving a copy of the same upon the learned counsel appearing for the appellant. The same has been taken on record.