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Judgment
Bhaskar Raj Pradhan, J
The notice issued upon the respondent no.1 has returned unserved with the remarks “Addressee absent on numerous visit”.
Mr. Hissey Gyaltsen, learned counsel appears on behalf of respondent nos. 2 to 4.
Both the learned counsel for the petitioner as well as the learned counsel for the respondent nos. 2 to 4 submits that on the last two occasions the respondent no.1 has not appeared before the learned Trial Court and notice has been issued to her. The learned counsel for the petitioner undertakes to serve the respondent no.1 through ‘Dasti’. Let the Registry issue fresh notice upon the respondent no.1 through the process server. In addition ‘Dasti’ is also permitted.
List it after the ensuing winter vacation.