LAWS(MPH)-2019-1-52

HUSSAIN ALI Vs. JAMUNA

Decided On January 09, 2019
HUSSAIN ALI Appellant
V/S
JAMUNA Respondents

JUDGEMENT

(1.) Heard this appeal on the question of admission.

(2.) Inspite of notices being issued to the respondent as well as getting the respondent served through substituted service by paper publication, nobody has entered appearance on behalf of the respondent.

(3.) In the circumstances, the matter is heard and decided finally at this stage itself.