GULABRAO Vs. VIMLABAI

JUDGEMENT

(1.) Office remark indicates that respondent no.6 is unserved. Petitioner to take steps to serve the unserved respondent before the next returnable date. That be done by Advocate's notice, either personally or through speed post/courier/e-mail/fax and to file affidavit of service well in advance and/or two days prior to returnable date failing which petition be treated as dismissed for non-prosecution as against the unserved respondent without further reference to the Court. Fresh returnable date assigned to the matter is 3.7.2008.