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Judgment
4 paragraphs · 107 wordsEven after revised list, none is for respondent, though a notice was issued by this Tribunal. Counsel for petitioner is present. Counsel for respondent was not there on previous date too.
It is being said to be deliberate. A request is being made for service through police mode.
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. After such steps, let notice be issued through police mode to the respondent(s) fixing date for further direction by office.
List the matter ‘for directions’ on 14.2.2023.