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Judgment
7 paragraphs · 71 wordsMeenakshi Madan Rai, J
Learned Counsel Mr. Aditya Makkhim enters appearance for the Respondent No.1.
Mr. Avdesh Kumar, Senior General Manager is present in person for the Respondent No.2.
Respondent No.3 is said to have been ex parte in the Motor Accidents Claims Tribunal.
No affidavit of service has been filed for Respondent No.3 by the Appellant.
Let the Appellant take necessary steps with regard to Respondent No.3.
List on 27-05-2026.