SURESH SUBBA Vs. UDAI SARKAR

JUDGEMENT

(1.) HEARD Mr. K. T. Bhutia, learned Senior Counsel assisted by Mr. Dinesh Agarwal, learned Counsel representing the appellant herein.

(2.) ALTHOUGH, the notice was duly sent on 11-4-2009 to be served upon the sole respondent by Registered Post with A/d, the respondent refused to accept the same and the same is duly reflected by the undelivered envelope returned back to the Registry indicating that the acceptance of the notice was refused on 16-4-2009.

(3.) THE above notice was sent to the respondent in compliance to the order dated 9-4-2009 by which the learned Counsel for the appellant was directed to take fresh steps to serve notice upon the sole respondent by registered Post with A/d.