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Judgment
6 paragraphs · 116 wordsHeard learned counsel for the petitioner. Affidavit of service shows that at the known email ID notice was sent on 1.2.2022 but because of there
being no one present at the known address, notice could not be served through other means. As prayed, four weeks’ time is granted for taking
steps and to serve respondent at its correct and present address through speed post/dasti. In case it is not possible to serve because of lack of
correct address, petitioner may take steps for notice through paper publication in two newspapers of the concerned area; one should be vernacular.Â
Let affidavit of service be filed within four weeks.
Post the matter under the same head on 25.3.3022.