MADAN LAL JHALANI Vs. ANIL KUMAR JAIN

JUDGEMENT

(1.) None has appeared on behalf of the respondents after service.

(2.) Learned counsel for the petitioners submitted that this Court had issued notices to the respondents and notices were duly served upon them.

(3.) Learned counsel for the petitioners submitted that the petitioner had to move an application again for effective service on the respondent Nos.1 and 2 through paper publication, and as such, the prayer was accepted by this Court on 30/11/2021, and permission was granted to effect service on the respondents- tenants through paper publication.