NEELAM SHARMA Vs. BRIJMOHAN DUA

JUDGEMENT

(1.) None appears for respondent No. 1 to 3/defendants even after service of notice through substituted mode by paper publication dtd. 20/11/2021.

(2.) Notice sent to defendants No. 1 and 2 on the address have been returned back with a note that "door was locked from inside" and it was not opened from the person present inside the house. Thereafter, when Process Server went to address of defendants No. 1 to 3, upon knocking the door, one of lady stated that "they do not want to accept any notice" and the Process Server returned back the copy of notice with an endorsement as above on 22/10/2021.

(3.) In view of the above, substituted service has been effected through paper publication upon respondents/defendants No. 1, 2 & 3 and thereafter, case is heard finally.