SHRI RAGESH KEISHAM Vs. SMT. SOVELIA AKOIJAM

JUDGEMENT

(1.) Heard Mr. Y.M. Lokendro, learned counsel appearing for the petitioner. None appears for the respondent.

(2.) The civil revision petition has been filed challenging the order dated 28.05.2018 passed by the Session Judge, Imphal West dismissing Criminal Revision Case No. 17 of 2017.

(3.) Notice was ordered and the case was admitted on 26.07.2018. Registry report dated 25.08.2018 states that step has been taken on the sole respondent. Further Registry report dated 07.09.2018 states that notice returned unserved from the Post Office stating the reason as "name and address not found".