ASUTOSH BACHHAR Vs. JARNAIL SINGH

JUDGEMENT

(1.) SERVICE report shows that notices were issued to respondents through registered post on 23 -8 -2012. The envelope sent to respondent No.1 has neither received back undelivered nor any power has been filed on his behalf. More than 30 days have elapsed. Therefore, service is presumed sufficient upon the respondent No.1.

(2.) IN respect of respondent No.2 undelivered envelope was received back with the report that addressee was not found at given address. Since the respondent No.2 has no interest in the land in suit, and he has been arrayed as proforma respondent and hence he need

(3.) HEARD Sri S.K. Mandal, Advocate on behalf of the petitioner.