JHUMPA PANIGRAHI Vs. TANU GOUDA

JUDGEMENT

(1.) :- Learned counsel for the petitioners files certified copy of the orders in E.P. No. 6 of 1996 and the correspondences made in that proceeding besides the reports of the process-server. It be kept on record.

(2.) Heard.

(3.) This application under Section 482, Cr. P.C., is disposed of at the stage of admission after hearing learned counsel for the petitioners inasmuch as the opposite party/complainant after receipt of the notice has not entered appearance.