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Judgment
9 paragraphs · 183 wordsBP Nos 55,58,59 and 62 of 2018
Even after revised list, none is for respondent(s). Whereas learned counsel for petitioner is present.
Let a notice through police mode be issued to respondent(s) itself, for which, steps be taken, by way of affidavit, detailing police station etc. It be filed by the petitioner within two weeks. Then after notice be issued through police mode to the respondent(s) fixing date for further direction by office.
List the matter ‘for directions’ on 13.1.2023.
BP Nos 57,60 and 63 of 2018
Learned counsel for petitioner is present. None is for respondent(s). Notice was issued, which has been received back.
A request is being made for issuing process through police station mode because of the absence and non-service is deliberate one.
Hence, let steps be taken, by way of affidavit, detailing police station etc. for making the service through concerned police station to respondent(s). It be filed by the petitioner within two weeks. Then after notice be issued through police mode to the respondent(s) fixing date for further direction by office.
List the matter ‘for directions’ on 13.1.2023.