PURAN PANDIT Vs. SUNIL JAIN KOTHARI

JUDGEMENT

(1.) Learned counsel for respondent no.2 is present while the notice upon respondent no.1 has not yet been served.

(2.) From perusal of the record, it appears that the case has proceeded ex parte against respondent no.1 in the learned Court below. Hence, in my considered opinion, there is no need of taking any recourse of substituted service of notice against respondent no.1. The appellant is exempted to take such recourse.

(3.) This interlocutory application has been filed for condoning the delay of 26 days in preferring this appeal.