Vinay Chand Jain vs Mahendra Singh
2022 Latest Caselaw 4902 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 531/2016

Vinay Chand Jain
                                                                      ----Appellant
                                    Versus
Mahendra Singh
                                                                 ----Respondent

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

18/07/2022

Appellant-plaintiff has preferred this first appeal feeling

aggrieved by dismissal of his civil suit for specific performance and

permanent injunction vide impugned judgment and decree dated

02.03.2016 passed by Additional District Judge, No.8, Jaipur

Metropolitan, Jaipur in Civil Suit no.92/2014.

Heard.

Admit.

Learned counsel for appellant submits that show cause

notice to respondent was issued by ordinary process as well as

registered post and the same has been received unserved as

respondent is avoiding the service of notices deliberately

therefore, appellant has moved an application under Order V Rule

20 CPC seeking permission to publish notice of unserved

respondent in public newspaper having circulation in the area.

For reasons mentioned in the application, the same is

allowed. Notices for hearing of first appeal be published in daily

newspaper of Rajasthan Patrika in Jaipur edition.

(2 of 2) [CFA-531/2016]

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

counsel for appellant for publication.

Appellant shall place on record the newspaper, after

publication.

(SUDESH BANSAL),J

SAURABH/86

Powered by TCPDF (www.tcpdf.org)