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Judgment
5 paragraphs · 137 wordsCase taken up. Even after revised list, none is for respondent. Learned counsel for petitoner is present. It is being said to the deliberate one.
For having version of respondent, a request is being made to ensure presence, by issuing a notice through police mode.
Let steps be taken, by way of filing affidavit, detailing police station etc. for making the service through concerned police station to respondent. It be filed by the petitioner within two weeks. After such steps, let notice be issued through police mode to the respondent, fixing date for further direction by office.
List the matter ‘for directions’ on 24.2.2023.
After the court is over, learned counsel for respondent mentioned the matter in the Chamber. His presence is allowed and apprised of the order. Let above order be not issued to the respondent.