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Judgment
5 paragraphs · 87 wordsSanjay Kumar, CJ
The returned envelope bears the postal authorities’ endorsement: ‘Refused. Send to Sender’s address’. This endorsement is dated 28.05.2022. As respondent No.2 refused to receive the notice, he is deemed to have been served. However, no one appears for him today.
Mr. T. Rajendra, learned counsel, appearing for respondent No. 1, would inform this Court that the review petition is scheduled to come up for hearing before the learned District Judge, Thoubal, on 20-09-2022.
Awaiting the result thereof, this matter is adjourned.
Post on 11-10-2022.