LAWS(SC)-2024-12-30

AKANKSHA ARORA Vs. TANAY MABEN

Decided On December 04, 2024
Akanksha Arora Appellant
V/S
Tanay Maben Respondents

JUDGEMENT

(1.) Service of notice upon the respondent is complete, but no one has entered appearance on his behalf.

(2.) Leave granted.

(3.) We have heard learned counsel for the appellant.