SALIL DEBNATH Vs. ASSAM SRI GURU SINGH SABHA

JUDGEMENT

(1.) Heard Mr. A.K. Gupta, learned counsel for the petitioner. Also heard Mr. D.P. Sahu, learned counsel for the respondent.

(2.) The defendant filed a suit against the petitioner in the court of the learned Munsiff No. 1, Tinsukia on 1.7.2014 for ejectment of the petitioner from the suit premises, for recovery of rent, compensation, etc. and the suit was registered as Title Suit No. 52/2014.

(3.) By an order passed on 16.8.2014, the plaintiff was directed to take steps through regular service as well as through SMS service if phone number of the defendant was available.