AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 123 wordsWe have heard counsel appearing for the petitioner at length. Nobody appears on behalf of the respondent. Despite the notice issued and served upon the respondent nobody appeared on behalf of the respondent.
In view our order dated 9.9.2022 we had issued notice upon the owners of the Directors of the respondent through Potha Police Station Hamirpur, Himanchal Pradesh. We have received a report from the concerned Police Station. A photocopy of the same is supplied to the counsel for the Petitioner. Counsel appearing for the petitioner seeks time to verify whether the Directors of the respondent are residing in the same vicinity or any other place. Time, as prayed for, is granted to the petitioner.
This matter is, therefore, adjourned to 17.2.2023.