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Judgment
3 paragraphs · 97 wordsLearned counsel for petitioner is present. None is for respondent. A notice was issued and it was reported to be delivered. It is being said to be deliberate. A request is being made for issuing process through police station concerned.
Hence, let steps be taken, by way of affidavit, detailing police station etc. for making the service through concerned police station to respondent. It be filed by the petitioner within two weeks. Then after notice be issued through police mode to the respondent fixing date for further direction by office.
List the matter ‘for directions’ on 9.1.2023.