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Judgment
9 paragraphs · 149 wordsSanjay Kumar Dwivedi, J
This petition has been taken through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to
COVID-19 pandemic.
Office note suggests that notice through post has been received by opposite party no.2. The service report of the process server is on the record,
wherein, it has been reported that opposite party no.2 has refused to take the notice on the ground that opposite party no.2 has already received notice
through post. Thus, notice upon opposite party no.2 has been effected.
Learned counsel Mr. Amit Kumar has filed Vakalatnama on behalf of opposite party no.2 and his name is also reflected in the cause-list.
On repeated calls, nobody has responded on behalf of opposite party no.2.
With a view to provide one more opportunity to opposite party no.2, let this matter appear for Admission after two weeks.