AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 105 wordsBhaskar Raj Pradhan, J
The report of the Registry dated 17.03.2025 records neither unserved notices nor AD cards have been received back from respondent nos. 05 and 06 so far. The postal tracking report also indicates that the consignment details have not been found. The Registry to issue fresh notice upon Respondent nos.05 and 06 through the Gangtok District Court Process Server and file its report before the next date. The appellants shall file the requisites within two days.
On the request of the learned counsel appearing on behalf of Ms. Gita Bista, learned counsel for the appellants, list this matter on 08.05.2025.
