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Judgment
5 paragraphs · 65 wordsB. Bhattacharjee, J
It is submitted by Mr. M.U. Ahmed, learned counsel appearing for the petitioner, that the Trial Court's effort to explore the possibility of mediation between the parties has failed.
There is no appearance on behalf of the respondent.
The petitioner shall take fresh steps for service of notice upon the respondent within 2 (two) days.
List this matter after 2 (two) weeks.