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Judgment
3 paragraphs · 95 wordsLearned counsel petitioner is present. Even after delivery of notice issued by way of registered post, none is for respondent. 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 be filed by the petitioner within two weeks. Then after notice will be issued through police mode to the respondent fixing date for further direction by office.
List the matter ‘for directions’ on 13.1.2023.