SUNITA AGRAWAL Vs. BHANWARLAL
LAWS(SC)-2021-2-26
SUPREME COURT OF INDIA
Decided on February 01,2021

SUNITA AGRAWAL Appellant
VERSUS
BHANWARLAL Respondents

JUDGEMENT

- (1.) Since counsel for the respondent No. 2 has entered appearance I.A. for substituted service has become infructuous and is disposed of as such.
(2.) Leave granted.
(3.) We had issued notice on the short ground that the impugned order did not reflect any reasons.;


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