Smt. Sushila Jain W/O Shri Chandra ... vs Natura Constructions ...
2022 Latest Caselaw 4737 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 890/2018

Smt. Sushila Jain W/o Shri Chandra Prakash Jain,
                                                                   ----Appellant
                                   Versus
Natura Constructions Partnership Firm, & Ors.
                                                                ----Respondents

For Appellant(s) : Mr. Rahul Agarwal For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/07/2022

This first appeal arises against the impugned judgment and

decree dated 07.09.2018 passed by Additional District & Sessions

Judge No.3, Ajmer in Civil Suit No.20/2015 whereby and

whereunder the civil suit for recovery has been dismissed.

Heard.

Admit.

Appellant has moved an application under Order V Rule 20

CPC alleging inter alia that all procedures have been adopted to

ensure service, but respondents are avoiding service of notices.

The address of respondents named in the memo of appeal is

correct. Before the trial court also, respondents did not turned out

and remained ex parte.

For reasons mentioned in the application, this Court finds

that there are all circumstances to allow publication of notices in

the daily newspaper having widely circulation where respondents

reside. Therefore, the application is allowed.

(2 of 2) [CFA-890/2018]

Appellant is permitted to publish notices of hearing of first

appeal in daily newspaper Rajasthan Patrika in Ajmer edition.

Requisite charges be filed and notices be given 'dasti' to

counsel for appellant to publish notices in newspaper.

Appellant shall produce the newspaper, after publication,

before this Court.

(SUDESH BANSAL),J

SAURABH/64

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