Himachal Pradesh High Court
Union Of India vs . Mes Contract Workers Union on 30 September, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Union of India VS. MES Contract Workers Union .
CWP No.3172 of 2021 30.09.2022 Present Mr. Balram Sharma, Assistant Solicitor General of India, for the petitioner.
Mr. Sanjay Bhardwaj, Advocate, for respondents No.1 to 17 and 19.
CMP No.13473 of 2022 By way of instant application filed under Order 5 Rule 20 read with Section 151 of the Code of Civil Procedure, prayer has been made on behalf of the applicants/petitioners for the service of respondent No.18 by way of substituted mode. No reply is intended to be filed on behalf of the non-applicants/respondents.
Having heard learned counsel representing the applicants-petitioners and perused the averments contained in the application, which is duly supported by an affidavit, this Court finds that despite best efforts put in by applicants/ petitioners, respondent No.18 could not be served. It has been averred in the application that respondent No.18 is avoiding the service and as such, is required to be served by way of substituted means.
Consequently, in view of the above, the present application is allowed and Registry is directed to serve the aforesaid respondent No.18 by way of publication in daily newspaper "Amar Ujala", which is widely circulated in the area where aforesaid respondent lastly resided on the payment of usual charges.
Learned counsel representing the applicants/ petitioners prays for and is granted one week time to deposit the charges, enabling the Registry to serve the aforesaid respondent No.18.
Needless to say, Registry after having served aforesaid respondent No.18 shall place on record the copy of publication notice in the case ::: Downloaded on - 30/09/2022 20:06:08 :::CIS file, enabling this Court to pass appropriate orders on the next date of .
hearing. The application stands disposed of.
List on 22.11.2022.
(Sandeep Sharma) Judge th 30 September, 2022 (shankar) r to ::: Downloaded on - 30/09/2022 20:06:08 :::CIS