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Judgment
7 paragraphs · 193 wordsWe have heard counsel appearing for the petitioner. Nobody appears for the respondent(s).
We had on earlier dates of adjournments issued notice and Baillable Warrant upon the respondent(s) through Police Station, Civil Lines, Kaithal
The aforesaid notice/bailable warrant has not been served by the SHO of the aforesaid Police Station upon the respondent(s).
We, therefore, request the Superintendent of Police, Sh. Abhishek Jorwal, Kaithal, Haryana Address: 1st Floor, SP Office, Mini Secretariat, Kaithal, Haryana-136027 Email : sp-ktl.pol@hry.gov.in that order passed by this Tribunal dated 30.08.2022 be served upon the respondent(s) through the aforesaid Police Station.
Copy of today’s order as well as order dated 30.08.2022 be sent to Superintendent of Police, Sh. Abhishek Jorwal, Kaithal, Haryana Address: 1st Floor, SP Office, Mini Secretariat, Kaithal, Haryana-136027 Email : sp-ktl.pol@hry.gov.in by the Registered Post AD or by Speed Post.
Dasti/Direct service is also permitted to the petitioner to serve today’s order as well as order dated 30.08.2022 of this Tribunal to the Superintendent of Police, Sh. Abhishek Jorwal, Kaithal, Haryana Address: 1st Floor, SP Office, Mini Secretariat, Kaithal, Haryana-136027 Email : sp-ktl.pol@hry.gov.in
Notice is made returnable on 11.12.2023.