MALA KSHETRAPAL Vs. GUNVEEN SINGH

JUDGEMENT

(1.) CM-13054-CII-2023 The application was filed seeking preponement of the main case. However, the said application has already lost its currency and as such, has been rendered redundant and is disposed of as such. CM-3088-CII-2023 Learned counsel submits that the instant application seeking service of the respondent by substituted process was filed in January, 2023, but since the respondent has been served as of now, he does not press the instant application.

(2.) Notice of the petition had been issued to the respondent. Despite notices having been issued on several occasions the respondent could not be served. However, as per the office report dtd. 11/9/2023 dasti summons have now been received back served upon the respondent through Sonika who is stated to be a member of family of the respondent.

(3.) Learned counsel has further submitted that as a matter of fact the petitioner had also sent notices to the respondent on 27/10/2022 through his E-mail ID i.e. "gunveensingh25@gmail.com" and that the respondent had previously responded in respect of some other correspondence from the said e-mail ID as would be evident from Annexure P-8 which would show that the E-mail ID is being used by the respondent.