1. The Ld. Counsel for the Appellant is directed to take necessary steps for issuance of notice to the Respondent through speed post returnable by 21st December, 2021. Requisites along with process fee if not filed, be filed within three days from today.
2. Ld. Counsel for the Appellant is also permitted to ascertain the email address of the Respondent and furnish the same before the office of the Registry and in that mode also the notice may be issued by the Registry through email as well.
3. The office is directed to list the matter ‘For Admission (After Notice)’ on 21st December, 2021.
