S.K.KESHOTE, J. - (1.) HEARD learned counsel for the plaintiff, perused the entire record of the suit.
(2.) IN compliance of the order of this Court dated 10th March, 1995 in S.B. Company Application No. 20/94 this suit bearing No. 552/1982 entitled Jaipur Spg and Wvg. Mills Ltd. v. N.M. Trading Co., has been transferred from Bombay High Court to this Court. After receipt of the papers of the said suit, the court has ordered for its registration. The suit was placed before the Court on 5th of April, 1996. The Court has been pleased to issue summons to the defendants. However, in spite of efforts made by the plaintiff, the service of the summons of the suit could not be affected on the defendants.
(3.) ON 22nd of February, 2001 the court permitted the plaintiff to serve the summons of the suit by the defendant by publication thereof in the Indian Express, Bombay Edition. This order has been complied with by the plaintiff.;