MARICO LTD. Vs. J.K.ENTERPRISE

JUDGEMENT

(1.) An affidavit of service is on record. The postal endorsement says that none of the respondents/defendants could be located. The papers sent by post were returned to the advocate-on-record for the appellant/plaintiff by the postal authority.

(2.) None appears for the respondents/defendants. The impugned judgement and order dtd. 31/1/2024 dismisses an undefended suit.

(3.) We regret to note that the learned single judge has proceeded on an erroneous legal premises.