- (1.) Counsel for the petitioner is present and submitted that a notice has been sent to the respondent by speed post and she has filed courier receipt and delivery report with the copy of the notice. We are satisfied that due service has been effected on the respondent. The respondent is absent. Therefore, we set the respondent ex parte. The matter is posted for arguments of the Petitioner. Put up on 06.07.2017 at 10.30 A.M.;