AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioner. Nobody appears for the respondent even today.
Learned counsel has explained that notice has been served as per affidavit of service through email on 28.1.2021 and 18.3.2021 but the notice through speed post was
actually not served. But the facts, to the contrary, have been recorded in the last order because of error in the tracking report.
In that view of the matter, the last order is corrected so as to read that notice through speed post could not be served because the addressee has left the address
without instructions. The affidavit of service is accompanied with the tracking report.
In the facts of the case, service of notice through email is accepted as valid.
Sufficient time has already passed. Hence, prayer for ex-parte hearing is allowed. If the respondent does not appear by the next date, the petition shall be heard ex-
parte.
Post the matter before the Court of Registrar on 5.5.2021 for passing necessary orders and directions to make the petition ready for hearing.