Patna High Court - Orders
Meera Jha vs Ranjeet Kumar Mishra &Amp; Anr. on 31 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
COMP. APP.(SJ) No.2 of 2010
MEERA JHA
Versus
RANJEET KUMAR MISHRA & ANR.
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7. 31.3.2011Learned counsel for the appellant submits that notices have been sent at the addresses of the respondents available in the records of the Registrar of Companies yet the notices have not been served although sent twice which appears to be a deliberate attempt on the part of the respondents to avoid service in the present matter. He therefore, prays for substituted service by publication in the newspapers.
The prayer is allowed.
Let the notices be published in two newspapers, one in English and the other in Hindi, both published from Patna, namely, The Times of India and the Prabhat Khabar. Let the same be done within four weeks from today.
Office is directed to hand over the draft of notice to learned counsel for the appellant within a week from today.
Put up on 12th May, 2011.
S.Pandey ( Ramesh Kumar Datta, J.)