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Judgment
4 paragraphs · 148 wordsLearned counsel for petitioner is present. None is for respondent. Listing is after a long gap of time. Respondent company was said to be under liquidation. Some counsel for Official Liquidator was appearing but none is present today. Current status of the company is also not on record. Hence, a notice was issued to respondent / Official Liquidator and it has been received back with endorsement ‘delivery’. Even after service to Official Liquidator, none is there to mention the present status.
Hence, now a notice is to be issued through police mode.
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 30.1.2023.