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Judgment
4 paragraphs · 124 wordsLearned counsel for petitioner as well as for respondent is present. But learned counsel for respondent mentioned that even after repeated requests and direction, no instructions from client is being received. Hence, discharge from vakalatnama is being prayed.
Learned counsel for petitioner mentions that it is a deliberate one. A request is being made for service through police mode for ensuring presence and version of the respondent.
Hence, let steps be taken, by way of affidavit, detailing police station etc. for making the service through concerned police station to respondent(s). It be filed by the petitioner within two weeks. Then after notice be issued through police mode to the respondent(s) fixing date for further direction by office.
List the matter ‘for directions’ on 31.1.2023.