AMAN JAISWAL Vs. ANITA SHAW

JUDGEMENT

(1.) Affidavit of service filed in Court today is taken on record.

(2.) The learned advocate for the petitioner by placing before this Court two envelopes addressed to the opposite parties would submit that the postal authority has returned such envelopes with the endorsement addressee left. Let the same be taken on record. He would submit that the previous attempt made by the petitioner to cause service on the opposite parties was successful. Since the opposite parties did not appear on 3/1/2025, this Court had directed the petitioner to once again serve a notice. Considering the urgency he would submit that the matter should be taken up. According to him, the opposite parties are avoiding this Court to render the order of injunction infructuous.

(3.) Despite service non appears on behalf of the opposite parties.