Anil Kumar Choudhary, J
W.P. (C). No.3109 Of 2018
Heard the parties.
Notice issued to the respondent Nos.6 and 11 in the matter of admission has not been validly served.
Issue fresh notice to the respondent Nos.6 and 11 in the matter of admission.
The petitioner is directed to file requisites for service of notice upon the respondent Nos.6 and 11 in the matter of admission in their present and
correct address by registered post with A/D as well as under process of the court within four weeks failing which; this W.P. (C). shall stand
dismissed without further reference to the Bench.
Rule is made returnable within six weeks.
List this case after receipt of the service report of the notice issued to the said respondents.
(Anil Kumar Choudhary, J.)
W.P. (C). No.1021 of 2019
Learned senior counsel for the petitioner submits that the notice has not been issued to the respondent Nos.4 to 8 in the matter of admission.
Issue notice to the respondent Nos.4 to 8 in the matter of admission.
The petitioner is directed to file requisites for service of notice upon the respondent Nos.4 to 8 in the matter of admission by registered post with A/D
as well as under process of the court within ten days failing which; this W.P. (C). shall stand dismissed without further reference to the Bench.
Rule is made returnable within six weeks.
List this case after receipt of the service report of the notice issued to the said respondents.
