Urban Improvement Trust vs Anand Kumar
2022 Latest Caselaw 2883 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Second Appeal No. 74/2020

Urban Improvement Trust
                                                                  ----Appellant
                                   Versus
Anand Kumar
                                                                ----Respondent

For Appellant(s) : Mr. Satya Narayan Kumawat For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/04/2022

Appellant-UIT, Kota has filed an application No.1/2022 to

presume the service upon respondents as sufficient.

Learned counsel for appellant submits that the trial court has

passed the judgment and decree dated 20.05.2017 in favour of

respondents-plaintiffs for allotment of plot and respondents have

filed the execution petition No.17/2018 titled Anand Kumar vs.

Urban Improvement Trust which is pending before the Civil Judge

and Judicial Magistrate (South), Kota.

In these facts and circumstances, this Court deems it just

and proper to allow to serve the notice upon respondents or upon

their advocate appearing on their behalf in the execution

proceedings, through the Civil Judge and Judicial Magistrate

(South), Kota wherein execution proceedings are pending.

In addition, the appellant may also file an application for

publication of notices to respondents in the newspaper having

circulation in the locality where respondents are residing.

(2 of 2) [CSA-74/2020]

With the aforesaid, the application No.1/2022 stand disposed

of.

Notices be given in two sets, one set be given "dasti" to

ensure service and another set be issued through registered post.

(SUDESH BANSAL),J

SAURABH/56

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