BATA INDIA LIMITED Vs. OMPRAKASH SHARMA

JUDGEMENT

(1.) Heard learned advocate for the applicant.

(2.) The applicant has challenged the judgment and decree dtd. 28/7/2006 passed by learned Judge, City Civil Court No. 5, Ahmedabad in Special Civil Suit No. 3333 of 1999 in F/First Appeal No. 34558 of 2018. The applicant has taken out the present application seeking permission to serve by alternative mode of service.

(3.) Relevant provisions of sub-rule (1) and (2) of Rule 4 of Order III of the Code reads as under.