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Judgment
4 paragraphs · 114 wordsNone is for respondent. A notice was issued. Neither it could be served nor it is returned. It is an old year petition of 2016. It is being said to be deliberate one.
A request is being made for service through police mode for ensuring presence of respondent(s) and having its version before this Tribunal.
Hence, let steps be taken, by way of affidavit, detailing police station etc. for making the service through concerned police station to respondent(s). It be filed by the petitioner within four weeks. After such steps, let notice be issued through police mode to the respondent(s) fixing date for further direction by office.
List the matter ‘for directions’ on 17.2.2023.