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Judgment
5 paragraphs · 102 words
The respondent No. 4 is not being represented.
It appears that notice has been issued to the respondent No. 4 by registered post with A.D. card. As on date, the Department has not received the A.D. card from the Postal Department.
The Department is directed to immediately take up the matter with the Postal Department and file a report of the returnable date as regards service upon the respondent No. 4.
The matter stands adjourned till 03.11.2025.
In the event inspite of notice, the respondent No. 4 is not represented, the appeal shall be heard in the absence of the said respondent.