PRACHI SINGH Vs. NARENDRA SINGH

JUDGEMENT

(1.) On 24/7/2024, none had appeared although as per office report, the respondent was served on 14/5/2024 as per the information uploaded on the website of Postal Department. Accordingly, by way of last indulgence, case was adjourned and it was directed to be listed today at the top of the list.

(2.) Today, when the case was taken up, none appeared for the respondent.

(3.) Thus, the respondent is proceeded ex parte.