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Judgment
4 paragraphs · 115 wordsNone is for respondent. On previous date too, there was none. Hence, a notice was issued. Even then, none is there. It is being said to the deliberate one.
For having version of respondent, a request is being made to ensure presence, by issuing a notice through police mode.
Let steps be taken, by way of filing affidavit, detailing police station etc. for making the service through concerned police station to respondent company and its directors. It be filed by the petitioner within three weeks. After such steps, let notice be issued through police mode to the respondent and its directors, fixing date for further direction by office.
List the matter ‘for directions’ on 10.2.2023.