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Judgment
7 paragraphs · 157 wordsW. Diengdoh, J
Heard Ms. S. Sarma, learned counsel for the appellants, who has submitted that, inspite of several efforts made to locate the correct address of the respondent No. 2, the same could not be ascertained.
In fact, Mr. B.A. Wanswett, learned counsel for the respondent Nos. 3 & 4 has even volunteered to try and find out the correct address, but as per his information, the proper and correct address of the respondent No. 2 is the one stated in these records.
Be that as it may, the appellants are hereby directed to take fresh steps for issuance of the notice upon the respondent No. 2 and at the same time, service of notice by alternative method i.e. publication in the newspaper may also be carried out by the appellants.
Notice is made returnable within 4(four) weeks.
The appellants are directed to file the service report in this regard.
List this matter after 4(four) weeks.