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Judgment
6 paragraphs · 94 wordsHeard learned counsel for the petitioner. Nobody appears for the respondents.
As per affidavit of service, respondent no. 1 has been served with notice on 4.2.2021. Petitioner wants to serve fresh notice upon respondent no. 2
on a new address recently discovered. The same is allowed;Â email and dasti in addition. Amended memo of parties to show the fresh address
should also be filed before the next date.
Awaiting appearance, post the matter under the same head on 12.5.2021
Affidavit of service should be filed in the meantime in respect of respondent no. 2.