R K SURENDRA BABU Vs. SYED ATAULLAH

JUDGEMENT

(1.) HEARD the learned Counsel for revision petitioner.

(2.) THE learned Counsel Mr. Razvi, submits that in normal course notice could to be served on the respondent at the premises where he was doing business. As the building at the last known address has since been demolished and no further details are available, he seeks permission to take out paper publication.

(3.) ON that basis the Misc. Cri. No. 5338 of 2009 is allowed. Petitioner is permitted to take out paper publication to serve the respondent.