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Judgment
3 paragraphs · 100 wordsHeard learned counsel for the petitioner. nobody appears for the respondent. As per affidavit of service, notice has been served through email on 6.8.2021 but the notice through Speed Post has returned disclosing that the respondent has left the said address. Petitioner does not know where the respondent has shifted. In the facts of the case, the notice through email is accepted as validly served.
In the interest of justice, one more opportunity is granted for appearance. The prayer for ex-parte hearing may be considered on the next date, if required.
Post the matter under the same head on 26.11.2021.