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Judgment
4 paragraphs · 108 wordsLearned counsel for petitioner is present. Mr. Kunal Vats counsel appearing mentioned that his name is wrongly given in the cause list. A notice was delivered, even then none is for respondent. Hence, it 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. It be filed by the petitioner within two weeks. Then after notice be issued through police mode to the respondent fixing date for further direction by office.
List the matter ‘for directions’ on 27.1.2023.