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Judgment
4 paragraphs · 118 wordsLearned counsel for petitioner is present. As the respondent company is under process of insolvency, hence, a notice was issued to RP and it was reported to be delivered. Even then, none is present for RP.
It is being said to be deliberate one. A request is being made for issue of notice through police mode.
Let steps be taken, by way of filing affidavit, detailing police station etc. for making the service through concerned police station to RP of respondent company. It be filed by the petitioner within two weeks. After such steps, let notice be issued through police mode to the RP, fixing date for further direction, by office.
List the matter ‘for directions’ on 27.1.2023.