ROSHAN LAL CHOUDHARY Vs. NIRMALA DEVI & ORS.

JUDGEMENT

(1.) It appears that on 07.12.2017, office was directed to send express reminder through 'FAX' to the Judge-in- Charge, Ramgarh, Hazaribagh and Bokaro for transmission of the service reports of notices, which were received from the learned Assistant Registrar, Supreme Court of India, New Delhi addressed to Registrar of this Court on 24.08.2017 , whereby notices on respondent nos. 2 to 20 were directed to be served, as respondent no. 1 has appeared through his counsel before the Hon'ble Supreme Court of India.

(2.) Office note dated 03.01.2018 reveals that Certificate regarding service of notices upon respondent nos. 2 to 20 in Civil Appeal No. 10811 of 2017 (filed against the order dated 03.02.2017 passed by this Court) have been forwarded to Hon'ble Supreme Court of India vide Memo No. 3076A dated 04.12.2017 and Memo No. 2283 dated 13.12.2017 kept at Flag- "A1" and "A2" respectively.

(3.) Letter bearing No. 3078A dated 04.12.2017 kept at Flag-"A1" issued under the signature of Assistant Registrar, High Court of Jharkhand addressed to Assistant Registrar, Supreme Court of India reveals that notices have been served on respondent nos. 12, 13, 15, 17 & 20 on 28.11.2017, 23.11.2017, 25.11.2017, 24.11.2017, 30.11.2017 respectively. So far the notice issued on respondent no. 9 is concerned, it is mentioned that notice has been served under the provisions of Rule 17 of C.P.C., as per the report of Judge-in-Charge, Chatra. Notice on respondent no. 10 has been received by his wife. Notice on respondent no. 04 has been received by his son.