(1.) On 15/6/2023, the following order was passed:-
(2.) Today Mr. Pande furnishes a decision of the Hon'ble Supreme Court in Civil Appeal Nos.___ of 2021 arising out of Special Leave Petition (Civil) D No.1855 of 2020 in case of Vishwabandhu Vs. Shri Krishna and another to demonstrate that service to Respondent No. 1 which has been returned with remark "left the said address since 4 to 5 years ago, hence returned" would in view of the decision of the Hon'ble Supreme Court be a good service.
(3.) Learned counsel draws the attention of this court to paragraph No. 19 of the said decision which is usefully quoted as under :-