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Judgment
Sanjay Kumar Dwivedi, J
Learned counsel for the petitioners submits that the respondent no.2 was residing in the house where from he has been evicted pursuant to court’s order. He submits that inspite of best efforts, he has not been able to find out the present and correct address of the respondent no. 2. He submits that in terms of last order of the Court notice was issued upon the respondent no. 2. However same has not been effected.
In view of above facts and considering the submission of the learned counsel for the petitioners, the petitioners shall take step for substituted notice upon the respondent no. 2 by way of paper publication in the place where the respondent no. 2 is residing. For the draft, he will approach the office within two weeks. He will file affidavit with regard to paper publication within four weeks thereafter.
By order dated 10.02.2022 interim order was extended. In that view of the matter, interim order dated 13.01.2021 shall remain in force till the next date.
Since the interim order is extended, I.A. No. 2037 of 2018 filed for stay of proceeding has become infructuous. Accordingly, I.A. No. 2037 of 2018 is dismissed as infructuous.