RAJ KUMAR JADHAV Vs. VINITA RASTOGI

JUDGEMENT

(1.) THE plaintiffs have filed the present suit, inter alia, seeking a decree of Specific Performance of the Agreements to Sell dated 06.08.2008 and 19.08.2008.

(2.) THE brief facts of the matter as per the case of the plaintiff are :

(3.) THIS matter was first time listed on 19.09.2008 wherein summons where directed to be issued upon the defendant. On the next date, return of the service was awaited. The plaintiff requested for substituted service under Order 5 Rule 20 Code of Civil Procedure 1908, as the defendant could not be served through ordinary post. The notice was published in "Dainik Jagran" (Agra Edition). Thereafter also no one entered appearance on behalf of the defendant. The defendant was proceeded ex parte vide order dated 09.04.2010.