Himachal Pradesh High Court
Vijaya Gupta Ao vs Vijaya Gupta Ao. V. Kamal Kumar Gupta & ... on 18 October, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Vijaya Gupta ao. V. Kamal Kumar Gupta & Ors.
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CMP(M) No. 427 of 2023 18.10.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the applicants/petitioners.
Mr. G.R. Palsra, Advocate, for respondent sNo.1, 2, 3 (b) and 3 (c).
of CMP No. 12459 of 2023 By way of instant application filed under Order 5 Rule 20 rtCPC, prayer has been made by the applicants/petitioners to serve non-applicants/respondent No.3 (c) (i) and 3 (c) (ii) by way of substituted mode. It has been averred in the application that since despite best efforts, aforesaid non-applicants/respondents are not being served, applicants have reason to believe that they are purposely avoiding the service, and as such, are required to be served by way of publication.
In view of the above, present application is allowed and Registry is directed to serve the applicants/ respondent No.3(c) (i) and 3 (c) (ii), by way of publication in daily newspaper i.e. Amar Ujala, having wide circulation in the area on the payment of usual charges within two weeks, returnable for 11.12.2023. Needless to say, Registry shall place on record notice of publication in the court file, enabling it to pass appropriate orders on the next date of hearing. The application stands disposed of.
CMP(M) No. 427 of 2023List before appropriate Bench.
October 18, 2023 (Sandeep Sharma),
manjit Judge
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