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Judgment
3 paragraphs · 116 wordsExcept in BP No. 14 of 2017, wherein learned Counsel for Respondent No.2 is present, none is for Respondent No. 1 and Respondent No.2, in rest of cases. The same is the situation since previous dates. It is being said to be deliberate. A request is there for issuing notice through Police mode for Respondent No.1 and Respondent No.2.
Let steps by way of filing police details etc. by way of affidavit, be taken by Petitioner within two weeks. After such steps, let notice be issued through Police mode to Respondent No.1 and Respondent No.2, except in BP No. 14 of 2017 for respondent no. 2, by office.
List the the matter 'for directions' on 20.04.2023.