JAGIR SINGH Vs. SANJEEV KUMAR

JUDGEMENT

(1.) DASTI summons were issued for the service of respondent No. 1. The aforesaid summons have been received back with the report that although the summons have been received by respondent No. 1 but he has refused to affix his signatures/thumb impressions.

(2.) ACCORDINGLY , it is apparent that respondent No. 1 has been duly served. He is proceeded against ex parte.

(3.) FACED with this difficulty, the learned counsel submits that the present revision petition be treated as petition under Article 227 of the Constitution of India. The prayer made by the learned counsel is allowed.