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Judgment
8 paragraphs · 95 wordsMeenakshi Madan Rai, J
Mr. Tarun Choudhary, Learned Counsel enters appearance for the minor Respondent No.1 and Respondent 2 today. The minor Respondent No.1 is represented by Respondent No.2.
Registry reports that the Notice issued to Respondent No.3 as per the online postal tracking indicates “item onhold addressee cannot be located”.
Let Appellant take steps in this context.
Learned Counsel appearing on behalf of Learned Counsel for the Appellant verbally seeks time on grounds that the Counsel on record is engaged in urgent unavoidable personal work.
Not opposed.
Considered and ordered accordingly.
List on 09-05-2025.