AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 90 wordsHeard learned counsel for the petitioner. Nobody appears for the respondents. As per affidavit of service, respondent no. 1 was served with
notice on 26.2.2021.  Order for ex-parte hearing may be considered on the next date if nobody appears for respondent no. 1.
As prayed, let fresh notice be served upon respondent o. 2 at the correct and present address, dasti and email in addition. Affidavit of service in
respect of respondent no. 2 should be filed within three weeks.
Post the matter under the same head on 3.5.2021.Â