- (1.) The Court: The service of notice filed by the award-holder is not contemplated in the order dated 4th May, 2017 although it appears that the judgment-debtors have received service of the notice.
(2.) The department shall effect service of the notice under Order 21 Rule 22(1) of the Code of Civil Procedure upon the judgment-debtors.
(3.) The matter is made returnable on 18th July, 2017.;