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Judgment
9 paragraphs · 133 wordsFor B.P No. 721 of 2016 along with 47, 57, 68, 70, 82, 83, 99, 100 of 2017
Case taken up. Learned Counsel for Petitioner is connected.
Even after issuing Reminder Notice, no response nor compliance, is there.
Now, issue a notice through Superintendent of Police of the concerned Police Station, with a direction for ensuring compliance by the concerned Police Officer, and submission of report at an earliest.
List the matter on 08.08.2024 “for further directions”.
B.P No. 72 of 2017
Case taken up. Counsel for Petitioner is connected.
As per report of Police Station, service is very well there over respondent. Even after sufficient service, none responded for Respondent. No one is present for respondent today.
List the matter on 08.08.2024 “for further directions”.