AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 133 wordsEven after issuing notice to respondent by way of registered post, none is for respondent. Whereas learned counsel for petitioner is present. A request is being made for furnishing the details of police station. It is a deliberate absence, hence, presence of respondent for having its version is necessary.
Now the service of notice be got executed through concerned police station for ensuring the presence of respondent against whom relief has been claimed.
Let steps be taken by the petitioner with specific police station details within which jurisdiction respondent exists, by way of affidavit, to be filed within two weeks in this Tribunal, for enabling him to appear before this Tribunal. After taking steps as above, notice be issued to the respondent by office fixing date.
List the matter ‘for directions’ on 6.1.2023.