TRANS ACNR SOLUTIONS Vs. KAY KAY LOGISTICS

JUDGEMENT

(1.) THE suit has been placed before the court by the Joint Registrar who had recorded in the order dated 19.1.2015, that none had appeared for the plaintiff. Further, the plaintiff has not taken any steps to comply with the orders passed earlier.

(2.) A perusal of the order sheets reveals that summons were issued in the suit on 26.3.2012, returnable on 18.9.2012. However, it was recorded on 18.9.2012, that the process fees had remained under objections. Another opportunity was granted to the plaintiff to file the process fees and the suit was adjourned to 25.2.2013. On 25.2.2013, yet again, it was recorded that summons could not be issued to the defendant for want of process fees. Last opportunity of one week was granted to the plaintiff to file the process fees for effecting service on the defendant, returnable on 11.9.2013. On 11.9.2013, the summons sent to the defendant, were returned unserved at both the addresses and at the request of the counsel for the plaintiff, dasti summons were issued to the defendant, returnable on 6.2.2014. On 6.2.2014, as the Joint Registrar was on leave, the suit was adjourned to 28.3.2014.

(3.) ON 28.3.3014, it was noted that the process fees filed by the plaintiff was returned under objections. Learned counsel was granted one more opportunity to serve the defendant, by the three modes and dasti, returnable on 2.5.2014. On 2.5.2014, it was recorded that the defendant had remained unserved as the process fees had not been filed by the plaintiff. The plaintiff was once again directed to take steps to serve the defendant by all the modes of communication allowed, as per the CPC, returnable on 8.7.2014.