BHAGWATI LAL Vs. SMT. SANGEETA

JUDGEMENT

(1.) This appeal was admitted on 11.5.2016. On 21.11.2016 a peremptory order was passed to take steps for issuance of fresh notice to the respondent on the present and correct address of the respondent. The appellant instead of filing fresh notice preferred an application for substitute service as per Order 5, Rule 20 CPC. The application came to be accepted on 14.12.2016 by the Registrar (Admn.) of this Court.

(2.) On publication of notice in a daily newspaper circulating in the locality, in which the defendant last resided, the service was treated complete and the matter is listed before us today for hearing.

(3.) None is present on behalf of the respondent.