Uttarakhand High Court
Abhishek Pundeer vs Smt Vaishally Pundeer on 10 October, 2014
Author: Alok Singh
Bench: Alok Singh
WPMS No. 1597 of 2014 Hon'ble Alok Singh, J.
Mr. Ramji Srivastava, Advocate for the petitioner.
Mr. S.C. Virmani, who was representing the respondent/wife before the trial court has refused to accept the notice saying that he was no more counsel.
Notice sent to the respondent/ wife has not been received back with the report of the process server from Maharastra although undelivered envelop has been received back with the remarks that respondent has refused to accept the notice to avoid any complication.
Let respondent be served through publication in two newspapers having circulation in Thane (West), Maharashtra and one of them should be in Vernacular language.
Petitioner shall take steps to serve the respondent through publication within a week.
IA No. 3849 of 2014 stands disposed of accordingly.
(Alok Singh, J.) 10.10.2014 Ravi