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Judgment
8 paragraphs · 120 wordsSanjay Kumar Dwivedi, J
Heard Mr. Ram Chandra Prasad Sah, learned counsel for the petitioner and Mrs. Niki Sinha, learned Spl.P.P. for the opposite party-State.
This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to
COVID-19 pandemic.
Office note suggests that notice upon opposite party no.2 has not been effected.
Learned counsel for the petitioner shall take fresh steps for service of notice upon opposite party no.2 on his present and correct address by ordinary
process as well as registered post with A/D, for which, requisites etc. must be filed within two weeks. Undelivered envelops will be utilized by the
learned counsel for the petitioner.