SBI GLOBAL FACTORS LIMITED (FORMERLY KNOWN AS GLOBAL TRADE FINANCE LTD.,) METROPOLITAN BUILDING, 6TH FLOOR, BANDRA-KURLA COMPLEX, BANDRA(E), MUMBAI-400151 REPRESENTED BY ITS VICE PRESIDENT MRS. REKHA VARADARAJ Vs. M/S. DAILY LIFE RETAIL AND TRAD

JUDGEMENT

(1.) -The office has placed an endorsement that the respondent -company could not be served as the registered office of the respondent was locked. Consequently, the petitioner was required to take out notice through alternative modes permissible in law and in this regard, petitioner has filed an application in C.A.No.386/2012, which was not in order. Hence, petitioner was permitted to withdraw the said application and he has filed the present application. Considering the circumstances, narrated in the affidavit filed in support of the application, I am satisfied case is made out for grant of permission to the petitioner to take out notice on the respondent through paper publication (substituted service). Accordingly, application is allowed permitting petitioner to take out notice by substituted service through paper publication in the daily news paper having wide publicity like 'The Hindu', English edition and in 'Kannada Prabha', kannada edition, indicating the date of appearance of the respondent and hearing before this Court as 3.8.2012. The notice shall be published in the news paper at least 20 days in prior to date of hearing.

(2.) APPLICATION is allowed accordingly.