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Judgment
3 paragraphs · 111 wordsLearned counsel for the petitioner and respondent no. 1 are present. Even after a notice for ensuring presence of respondent no. 2 through registered post, none is for respondent no. 2. The same is being said to be deliberate. A request is being made for making service through police mode.
Hence, let steps be taken by way of affidavit detailing police station etc. for making the service through concerned police station to respondent no. 2. It be filed by the petitioner within two weeks. Then after notice be issued through police mode to the respondent no. 2 fixing date for further direction by office.
List the matter ‘for directions’ on 30.1.2023.