EX.P/11/2018
2021 Latest Caselaw 440 HP

Ex. Petition No.11 of 2018

.

7.01.2021 Present: Mr. B.C.Verma, Advocate, for the petitioner.

Ms. Hem Kanta Kaushal, Advocate, for JD No.2.

Through Video Conferencing

As per report of the Registry, JD No.1 stands served by

way of publication in terms of order dated 7.9.2020, whereby

aforesaid JD No.1 was ordered to be served by way of publication

in daily newspaper "Danik Jaagran). Notice published in the

aforesaid newspaper has been placed on record. Since despite

publication, aforesaid judgment debtor has not chosen to come

present and as such, he is ordered to be proceeded against ex-

parte.

Reply to the application under Order 21 Rule 32 CPC

stands filed on behalf of JD No.2, but since copy of the same has

not been supplied to learned counsel for the DH, he prays for an

adjournment.

In view of the above, let this matter be listed on

18.3.2021. Copy of the reply, if not already supplied, be supplied

to learned counsel for the DH, enabling him to render proper

assistance to this Court on the next date of hearing.

(Sandeep Sharma), Judge January 07, 2021 (shankar)