POONAM AMIT SHROTI Vs. AMIT MAHESH CHAND SHROTI

JUDGEMENT

(1.) The Registry has once again not placed the papers in the matter before the Court despite repeated requests made to them to ensure that the matters are placed before the Court on the date on which they are shown on the cause-list.

(2.) In order to avoid inconvenience to the parties, I am constrained to take a hard copy from the learned APP and proceed to hear the matter.

(3.) By order dtd. 10/10/2025, notice was issued to Respondent No.1. The Investigating Officer was also requested to serve Respondent No.1. Accordingly, the Investigating Officer of the Kashimira Police Station has effected due service on Respondent No.1 on 8/12/2025. Despite receiving the said notice, the Respondent No.1 is neither represented by any counsel nor he has appeared before this Court.