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Judgment
5 paragraphs · 95 wordsW. Diengdoh, J
Ms. S. Ain, learned GA appearing for the State respondent has submitted that the petitioner has tried to affect notice upon the respondent but the same proved futile as he could not be located in the given address.
It is therefore, prayed that some more time may be given for the said notice to be affected, after the petitioner has ascertained the correct address and location of the respondent herein.
Accordingly, as prayed for, let fresh steps be issued upon the respondent, the same returnable within 2(two) weeks.
List the matter thereafter.