B.N.KARIA,J. - (1.) Rule. Learned advocate Mr. Hiren Modi waives service of notice of rule for respondent No.1. So far as this application is concerned, as the respondent No.2 was not served with the notice in the main First Appeal, therefore, the applicant has preferred the present application for substitute service.
(2.) By preferring this application, it is requested to permit the applicant - original appellant for substitute service either through daily newspaper having circulation in the area or by any other mode as specified under Order V, Rule 20 of the Civil Procedure Code, 1908.
(3.) Heard learned advocate Ms. Aditi Raol appearing for Ms. Vidhi Bhatt for the applicant and learned advocate Mr. Modi for the respondent No.1.;