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Judgment
3 paragraphs · 116 wordsBhaskar Raj Pradhan, J
The report of the Registry dated 22.04.2024 records that although the AD card and unserved notice have not been received back from the respondent no.10, the postal tracking report states that the item was delivered to the addressee. This was recorded in our order dated 24.04.2024 as well. The matter has appeared before the Court on five dates thereafter. The respondent no.10 has not appeared as yet. As a final attempt, the Registry is directed to serve a notice to the Respondent no.10 through the Gangtok District Court Process Server and file its report before the next date. The petitioner shall file the requisites within two days.
List on 01.04.2025.