SIKANDAR ABULHASAN ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It appears that there is inconsistent remarks as to filing of direct service affidavit.

(2.) The Registrar (Judicial) is directed to take-up the issue with the Registrar General as, such things are happening day in and day out in the Court and it causes great inconveniency and hardship to the Court and the learned advocates appearing for the respective parties.

(3.) Though, notice issued to respondent No.2 is served, none appears.