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Judgment
4 paragraphs · 111 wordsEven after delivery of notice to counsel for respondent, none is for respondent and counsel for respondent. Whereas counsel for petitioner is present.
It is being said to be deliberate. A request is being made for service through police mode for ensuring presence of respondent(s) and having its version before this Tribunal.
Hence, let steps be taken, by way of affidavit, detailing police station etc. for making the service through concerned police station to respondent(s). 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 18.1.2023.