Himachal Pradesh High Court
Cantonment Board Kasauli vs . Rajesh Kapoor And Another on 1 April, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Cantonment Board Kasauli vs. Rajesh Kapoor and another .
CMP(M) No. 135 of 2022, CMP No. 2974 of 2020,CMP No. 7404 of 2022 and CMP No. 17492 of 2022 in RSA No. 642 of 2008 01.04.2023 Present: Mr. Lokender Pal Thakur, Senior Panel Counsel, for the applicant/appellant.
Mr. K.D. Sood, Senior Advocate with Ms. Ranjana Chauhan, Advocate for non-applicant/respondent No. 1.
CMP No. 7404 of 2022 & CMP No. 17492 of 2022 By way of these applications, a prayer has been made for substituted service of non-applicant/respondent No. 2 on the ground that the address which has been provided by the applicant of respondent No. 2 is the last known address of said respondent and it appears that said respondent is avoiding the service of notice and hence, it will be in the interest of justice, in case, service of said respondent is ordered to be effected by way of affixation on his last known address.
Having heard learned Senior Panel Counsel appearing for the applicant, as presently the Court is concerned with the adjudication of application filed under Order 9, Rule 4 of the Code of Civil Procedure, for that limited purpose of adjudication of said application, let non-applicant/respondent No. 2 be served by way of affixation on his last known address, in accordance with law and report be called for 22.05.2023. The applications stand disposed of accordingly.
(Ajay Mohan Goel) Judge April 01, 2023 (narender) ::: Downloaded on - 01/04/2023 20:51:11 :::CIS