HAJI ARAFAT ALI Vs. YUMKHAM ERABOT SINGH

JUDGEMENT

(1.) Mr. N. Mahendra, learned counsel appeared on behalf of the applicant and submitted that notice on behalf of all the respondents has been duly served through speed post service and proof of such service has been filed by the applicant by filing affidavit.

(2.) Mr. BR Sharma, learned counsel entered appearance on behalf of the respondent No. 2.

(3.) The learned counsel however submitted that in order to avoid any confusion liberty may be given to the applicant to serve fresh notice upon the respondents No. 1, 3 and 4 by way of dasti service.