ICICI BANK LTD Vs. KAPIL PURI

JUDGEMENT

(1.) Record of the Postal Department, Government of India evinces that R-1 and R-2 have not been served with the notice sent under Regd.A.D. post on account of the premises being repeatedly found to be locked.

(2.) It is therefore apparent that R-1 and R-2 reside at the given address stated in the memo of parties and thus we direct service upon R-1 and R-2 to be affected by affixation at the given address. Additionally, if the petitioner has the e-mail address of R-1 and R-2, they be served by e-mail as well. The notice to be served by affixation as also by e-mail would inform R-1 and R-2 that the writ petition would be heard on May 17, 2016.

(3.) The respondents have been proceeded against by the writ petitioner under The Recovery of Debts Due to Banks and Financial Institutions Act, 1993.