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Judgment
6 paragraphs · 115 wordsRevati Mohite Dere, CJ
At the request of the learned counsel for the petitioner, stand over to 2nd March, 2026.
Since none appears for the respondent - Dr Lee Rozer Ch Marak, issue fresh notice to the said respondent returnable by 2nd March, 2026.
In addition to Court notice, learned counsel for the petitioner to serve the respondent by private/dasti notice and file affidavit of service before the next date.
Notice to indicate that an endeavour shall be made to dispose of the petition finally at the stage of admission, even if none appears for the said respondent. The respondent be served alongwith a copy of this order.
Interim order to continue until further orders.