SREI EQUIPMENT FINANCE LTD. Vs. BANSILAL SIHAG

JUDGEMENT

(1.) The Court : The postal envelop said to contain the notice was returned unserved.

(2.) Under such circumstances, leave is given to the petitioner to make substituted service once in an English daily and once in a vernacular daily having wide circulation in and around the district-Churu, Rajasthan within three weeks from date.

(3.) The judgment-debtor shall file affidavit of assets in Form No.16A of Appendix-E of the Code of Civil Procedure by 3rd November, 2017; failing which warrant of arrest may be issued against the judgment-debtor.