Himachal Pradesh High Court
Om Prakash Sood vs . Dharam Chand &Ors. on 4 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Om Prakash Sood Vs. Dharam Chand &Ors.
CMPMO No. 254 of 2022 .
4.11.2022 Present: Mr. Arjun K. Lall,Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for respondents No.1,3 and 4. CMP No. 15294 of 2022 By way of this application, a prayer has been made for service of r respondent No.2 by way of affixation of the summons on the front door of the residence of the said respondent.
Learned counsel for the petitioner has submitted that perusal of the record would demonstrates that the service of the summons is being evaded by the said respondent on one pretext or the other, therefore, it will be in the interest of justice in case said respondent is served by way of affixation.
Learned counsel for the respondents has submitted that he has no objection in case prayer made in the application is allowed.
In this view of the matter, this application is disposed of by ordering that let respondent No.2 be served for 9.12.2022 by affixation of summons on the conspicuous place of his residence.
(Ajay Mohan Goel) Judge 4th November, 2022 (Guleria) ::: Downloaded on - 05/11/2022 20:32:25 :::CIS