- (1.) Counsel for petitioner present. No representation on behalf of Respondent. Counsel for petitioner is directed to send private notice to the Respondent along with a copy of the petition.
(2.) He is also directed to file bank certificate as per section 9(3) (c) of I&B Code, 2016. He is directed to file proof of sending and effecting the service by way of an affidavit, before the next date of hearing. Put up on 19.7.2017 at 10.30 A.M.;