VIJAY SINGH YADAV Vs. ASHA RANI

JUDGEMENT

(1.) As per the office report, the notice issued to the solitary respondent has been received back with the report that he has been served in person. Despite service, the respondent is neither present in person nor represented through a counsel, as such, proceeded against ex parte.

(2.) Operation of the judgment dated 21.12.2001 passed by the trial Court is stayed during the pendency of the appeal.

(3.) Copy of the order be given dasti on payment.