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Judgment
7 paragraphs · 96 wordsMeenakshi Madan Rai, J
Affidavit of service of Notice on Respondent No.3, dated 26-03- 2026 has been filed by the Appellant submitting that the Notice was returned unserved through "dasti".
Vide Affidavit of service of Notice, dated 27-04-2026, it is submitted that Respondent No.3 has been served through substituted service.
Learned Counsel for the Respondents No.1 and 2 verbally seeks time on grounds that Mr. Rahul Rathi, Learned Counsel conducting this matter is unwell and has proceeded to Vellore for treatment.
Not opposed.
Considered and ordered accordingly.
List on 18-06-2026 as found convenient by the parties.