- (1.) The Court : The order impugned does not call for any interference.
(2.) The trial court appropriately found that the appellants had attempted to dodge service and the appellants were not available at their address in Aurangabad when the appellants had been attempted to be served. Indeed, the appellants took it for granted that the mere application for setting aside the ex parte decree would result in the decree being recalled and the appellants getting several more years to delay the inevitable.
(3.) The claim by the respondent was against a partnership firm and its partners. Such partnership firm was said to have an office at 39A, Harish Mukherjee Road in Kolkata and at Adalat Road in Aurangabad. When the service of the summons was attempted, the appellants were not found at 39A, Harish Mukherjee Road and a notice was pasted at the outer wall of the building.;