SAMAR SINGH BISEN Vs. CHHATTISGARH KIRAYA BHANDAR

JUDGEMENT

(1.) Learned counsel for the parties would submit that respondent No.2/defendant No.2 was ex-parte before the Court below, which is also reflected from the order sheet dtd. 27/11/2019 in Civil Suit No.294 A/2018. The notice issued by this Court to respondent No.2 is also returned unserved with a note that respondent No.2 is not living in the said address.

(2.) Learned counsel for the parties would submit that at present, the main contesting party is defendant No.1, who has moved an application under Order 7 Rule 11 of CPC.

(3.) In view of the above, notice to respondent No.2 is dispensed with.