(1.) The captioned petition is listed at Sr. No.6 in today's cause list for final hearing.
(2.) The cause list reflects below quoted status: <FRM>JUDGEMENT_196_LAWS(GJH)2_2017_1.html</FRM> <FRM>JUDGEMENT_196_LAWS(GJH)2_2017_2.html</FRM>
(3.) According to the remarks in cause list, even after fresh notice, process of Rule is not served to the Petitioner. Though process is served to respondent, no one has entered appearance.