R S TRADERS Vs. RITA KHANNA

JUDGEMENT

(1.) Notice was issued to the first respondent on 22/9/1995, which stated that the matter might be disposed of at the Special Leave Petition stage itself even if the first respondent remained unrepresented. This was occasioned by the fact that an earlier notice had been served upon her, but she had remained absent. There is an affidavit of dasti service which states that the first respondent refused to accept the fresh notice and a copy thereof was pasted on her door. The service on the first respondent is, therefore, complete.

(2.) Leave granted.

(3.) The appeal is directed against an order passed by a learned Single Judge of the Punjab and Haryana High court on a petition under Section 482 of the Criminal Procedure Code.