VINAY ASHARAM RATHI Vs. M R RAO

JUDGEMENT

(1.) RESPONDENT No.1 present in person. On oral request on behalf of Respondent No.2, his presence is exempted till further orders.

(2.) ON oral request by the Petitioner, time granted to file further affidavit.

(3.) THE Bailiff's reports in respect of attempt to serve the notice of the proceedings upon the Respondent No.2 disclose that on two occasions, the Bailiff had been to the office of the Respondent No.2, firstly, on 3rd June, 2002 and then on 14th June, 2002 to serve the notice upon Respondent No.1.