SEEMA BHATNAGAR Vs. ANOOP SHARMA

JUDGEMENT

(1.) Counsel for the applicant-petitioner has a limited prayer seeking direction to effect service upon the respondents by email and whatsapp in terms of the directions issued by the Hon'ble Supreme Court of India in Suo Moto Writ Petition (C) No.3/2020.

(2.) For the reasons stated in the application, the applicant-petitioner herein is permitted to serve both the respondents as per the details mentioned in para 11 of the application.

(3.) Counsel for the applicant-petitioner would furnish an affidavit to the effect that the email and whatsapp numbers are correct and that email sent has not bounced back as well as to take a screen-shot of the service of the summons through whatsapp upon both the respondents.