NANDUSINGH RAJENDRASINGH GUJJAR ... Vs. BY THE PRESENT APPLICATION

JUDGEMENT

(1.) By the present application, the applicant has sought permission to serve the notice of admission / final hearing of the first appeal upon respondent no.3 by publishing the same in the Government Gazette as per the provision of Order V, Rule 20 of the Civil Procedure code.

(2.) It is averred in the application that opponent no.3 - respondent no.3 was served with the notice issued by the Tribunal at the address given in the cause-title of the first appeal and she has also appeared through her advocate before the Tribunal. But, presently, she has been avoiding the service of notice of admission of the first appeal issued by this Court.

(3.) As per the report of the bailiff, respondent no.3 is not served as not found and not identified at the given address. However, from the judgment and award impugned in the first appeal, it appears that the respondent no.3 was duly served with the notice issued by the Tribunal and appeared through her advocate.