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Judgment
Heard MA No. 383 of 2022. As the application is of formal nature, the same is being allowed.
Let amended pleadings i.e. memo of parties already filed with application, is taken on record.
Learned counsel for the petitioner is present. None is for respondent. Notice was issued to the respondent by this Tribunal but had been received back with endorsement of ‘left’.
A request is being made for making service through police mode.
Hence, let steps be taken by way of affidavit detailing police station etc. for making the service through concerned police station to respondent. It be filed by the petitioner within two weeks. Then after notice be issued through police mode to the respondent fixing date for further direction by office.
It has further been mentioned that evidences are not complete but it was written in previous order to be complete.
List the matter ‘for directions’ on 27.1.2023.