K.N RAO Vs. COMPOSITE SECURITIES LTD

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) None appears for Respondent Nos.2 and 3/Defendant Nos. 2&3 (hereinafter "Defendant Nos. 2&3").

(3.) Vide order dtd. 14/7/2021, notice was issued to the Respondents in the present second appeal. The ld. Registrar vide order dtd. 26/8/2021, recorded that service of all Respondents was complete. Respondent No. 1/Defendant No. 1 (hereinafter "Defendant No. 1") was duly represented by his counsel on the said date. However, there was no appearance for Defendant Nos. 2&3. It was recorded that Defendant No.2 had been served through courier while Defendant No.3 was served through courier, email and dasti, which was even received by one Mr. Arun, Manager of Defendant No.3. Thereafter, since no one was appearing for Defendant Nos. 2&3, in order to give another opportunity to them to appear, vide order dtd. 4/10/2021, this Court had directed fresh steps to betaken to serve Defendant Nos. 2&3. Defendant No.3 was also directed to be served through counsel appearing before the Trial Court. On the next date being 29/11/2021, the ld. Registrar recorded that Defendant No.2 was unserved as the premises was found locked, therefore he was directed to be served fresh notice. It was also recorded that service by e-mail had been effected upon Defendant No.3 and the Registry was directed to report whether the same had bounced back or not.