Himachal Pradesh High Court
Rameshwar Dutt vs . Arun Patiyal & Others on 11 September, 2023
Rameshwar Dutt Vs. Arun Patiyal & others .
RSA No. 203 of 2022 11.09.2023 Present: Mr. Rajul Chauhan, Advocate, for the appellant.
Respondent No. 2 ex parte.
Mr. Ajay Sharma, Advocate, vice Mr. Karun Negi, Advocate, for respondent No.3.
of CMP No. 11770 of 2023 The present application has been filed for rt effecting service upon respondent No.1, by way of publication.
It has been asserted that respondent No.1 could not be served through ordinary process for want of correct address. The respondent No.1 has left the address known to the applicant-
appellant and new address is not known to him. Hence, he prayed for serving respondent No.1, by way of publication.
No reply is intended to be filed.
A perusal of the record shows that notices issued to respondent No.1, have been received back unserved with the report that the said respondent has shifted to Chandigarh, therefore, said respondent, be served by way of publication, in the daily newspaper, having wide circulation in the area.
Application stands disposed of.
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Steps for the service of respondent No. 1 in view of the order passed in CMP No. 11770 of 2023 and also furnishing the details of the newspaper, having wide circulation in the area be taken within 5 days. List thereafter.
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