- (1.) A perusal of the office report dated 25.4.2018/7.12.2018 shows that notice issued to opposite party no. 2 has been received back after service. The service report received from the Chief Judicial Magistrate, Aligarh shows that the second opposite party has been personally served.
(2.) Accordingly, service upon opposite party No. 2 is held sufficient.
(3.) No one has put in appearance on behalf of the second opposite party. The Court, accordingly, proceeds to hearing.;