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Judgment
3 paragraphs · 117 wordsLearned counsel for petitioner is connected. None was present for respondent on previous date. A notice was issued and it was reported to be delivered. Even then, none is responding. It is being said to be deliberate one. A request is being made by issuing notice through Police mode for ensuring presence of respondent and it’s version before this Tribunal.
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 three weeks. After such steps, let notice be issued through police mode to the respondent(s) fixing date for further direction by office.
List on 17.1.2023 ‘for directions’.