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Judgment
4 paragraphs · 124 wordsBhaskar Raj Pradhan, J
The Registry’s report dated 10.02.2026, reflects that neither the AD Card nor unserved notice has been received by the Registry with regard to the notice issued upon the respondent no.4. However, the postal tracking report reflects that it has been delivered. Inspite of that, the Respondent No.4 has neither been represented nor present in person. In such view of the matter, let the Process Server of Gangtok District Court serve the respondent no.4 and a report of service be filed before the next date. Let the requisites be filed within three days.
The learned Government Advocate states that the response to be filed by them is ready and they need about a weeks’ time to file it.
List on 04.03.2026.