RAMESH KUMAR JAIN Vs. DAVINDER SINGH

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) As per office report, service of respondent has been got effected through his power of attorney Vijay Kumar and notice issued through counsel representing him in the trial Court received back with the report that such counsel is not in contact with the parties. In addition, notice has been issued through courier service and registered AD post also. In that way, respondent is declared to be duly served. Nobody has put in appearance on his behalf. He is proceeded against ex parte.

(3.) I have heard learned counsel for the revisionist besides going through the record.