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Judgment
3 paragraphs · 103 wordsLearned counsel for petitioner and respondent no. 2 are present. Respondent no. 1 even after sufficient service failed to appear.
Now the service of notice be got executed through concerned police station for ensuring the presence of respondent no.1 for mentioning its own version. Let steps be taken by the petitioner with specific police station details within which jurisdiction respondent no. 1 exists, by way of affidavit, to be filed within a week in this Tribunal, for enabling respondent no. 1 to appear before this Tribunal. After taking steps as above notice be issued by office.
List the matter ‘for directions’ on 19.12.2022.