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Judgment
4 paragraphs · 133 wordsLearned counsel for petitioner as well as respondent no. 1 is present. A time is being claimed for filing vakalatnama for and on behalf of respondent no. 1 by this newly engaged counsel. Let vakalatnama be got filed within two weeks.
Rest of the respondents are not present, though a notice was issued. It is being said to be deliberate. A request is being made for 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 nos. 2 to 5. It be filed by the petitioner within two weeks. After such steps, let notice be issued through police mode to the respondent(s) fixing date for further direction by office.
List the matter ‘for directions’ on 20.1.2023.