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Judgment
5 paragraphs · 138 wordsAnubha Rawat Choudhary, J
Counsel for the parties are absent.
From the records of this case it appears that notice has been served upon the respondent No. 4. Respondent No. 3 has entered appearance by filing Vakalatnama. As per the office note, steps for service of notice upon the respondent Nos. 1 and 2 could not be taken on account of insufficient time for service. The requisites filed by the petitioner for service of notice upon respondent Nos. 1 and 2 is on record.
Office is directed to send aforesaid Notices to Respondent Nos. 1 and 2 through speed post. Office is also directed to track the speed post-delivery and prepare proper office note with regard to service of notice upon respondent Nos. 1 and 2.
Post this case on 01.03.2023 awaiting service report.