Himachal Pradesh High Court
Jagjit Singh vs . Mohan Singh & Others. on 29 August, 2023
Jagjit Singh vs. Mohan Singh & others.
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RSA No.44 of 2023 29.08.2023 Present: Mr. Y.P Sood & Mr.Praveen Chauhan, Advocates, for the appellant.
None for respondent No. 2.
of CMP No.1139 of 2023 The present application has been filed for issuing rt Dasti Summons for the service of respondent No.1. It is submitted that respondent No.1 could not be summoned on the address furnished by the applicant. It is submitted that respondent No.1. is evading the summons willfully, hence, it has been prayed that the Dasti Summons be issued to him.
Heard.
Order 5 Rule 9A of CPC empowers the Court to issue the summons for the appearance of the defendant by handing over summons to the plaintiff for effecting the service in addition to the regular summons. Hence, the present application is allowed. The summons are ordered to be handed over to the applicant for effecting the dasti service of respondent No.1.
Summons be issued to respondent No.1, returnable within a period of four weeks on taking steps within a period of one week.
(Rakesh Kainthla) Judge August, 29, 2023 (pathania) ::: Downloaded on - 29/08/2023 20:38:15 :::CIS