Himachal Pradesh High Court
Oriental Insurance Co. Ltd. vs Trepan Singh & on 19 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
Oriental Insurance Co. Ltd. Versus Trepan Singh & another CMP(M) No.655 of 2020 in FAO No.390 of 2006 19.05.2022 Present:
Mr. Deepak applicant.
r Bhasin, Advocate, Ms. Devyani Sharma, Advocate, for non for the applicant/ respondent No.2.
CMP(M) No.655 of 2020 In terms of the previous order, record of FAO No.390 of 2006 has been placed before the Court.
Having heard learned counsel for the applicant, this Court is of the considered view that it will be in the interest of justice in case the applicant is permitted to serve nonapplicant Trepan Singh by way of publication.
In this view of the matter, CMP No.12233 of 2021 is allowed, as the Court is satisfied that it is not possible for the applicant to serve aforesaid non applicant in ordinary process and it is ordered that let said nonapplicant be served by way of publication in two daily news papers (one in English ::: Downloaded on - 19/05/2022 20:09:08 :::CIS .
2 and one in Vernacular) which are regular circulated in District Chamba, H.P. At this stage, on the request of Mr. Deepak Bhasin, learned counsel for the applicant, this Court is of the view that let notice of publication be published in daily news papers, i.e. 'Divya Himachal' and 'The Tribune'.
For the purpose of fixing a date for the service of notice by way of publication, now the matter be listed before Additional Registrar (Judicial), wherein requisite amount shall be deposited. List thereafter.
(Ajay Mohan Goel) Judge May 19, 2022 (Rishi) ::: Downloaded on - 19/05/2022 20:09:08 :::CIS