MOTOR AND GENERAL FINANCE LIMITED Vs. RAISUDDIN

JUDGEMENT

(1.) JUDGEMENT , J.-

(2.) THIS petition under Section 20 of the Arbitration Act filed by the Motor and General Finance Ltd. was registered be a suit. It is directed against Shri Raisuddin, respondent No. 1 and Shri Haji Nasirudd sin,respondent No. 2, both of Khatauli (U.P.) Respondent No. 2 was served in person but respondent No. 1 could not be served in the ordinary manner. Therefore, an order directing that he be served through substituted service was passed by the Joint Registrar on 15th May, 1986. In spite of service on that respondent by way of publication of notice in the 'Stateman' of 5th June, 1986, there was no appearance on his behalf before the joint Registrar. He has not put in appearance in the Court as well. Respondent No. 1 has also not put in appearance before the joint Registrar. By my order of 25th August, 1986, I, therefore, directed that the respondents be proceed ex parte.