LAWS(CHH)-2017-3-49

SHEELA KHARE Vs. RAMESH KUMAR PASWAN

Decided On March 15, 2017
Sheela Khare Appellant
V/S
Ramesh Kumar Paswan Respondents

JUDGEMENT

(1.) Perused IA No.04/17 for taking document on record, which is the publication of notice to respondents 1 & 2 on daily News paper Nav Bharat dated 08.02.2017 circulated in Surguja area as per Order dated 15.9.2016. In the said publication, respondents 1 & 2 were directed to appear before this Court today either in person or through their representative as per Rules.

(2.) With this respondents 1 & 2 are deemed served despite service through paper publication, but they are not represented today. This fact is recorded.

(3.) Also heard on IA No.01/15 for condonation of delay in filing the appeal as the same has been filed after 726 days of its limitation.