- (1.) Mr.Rajendra K.Golani, Counsel for petitioner present. No representation on behalf of the respondent. Counsel for petitioner filed an affidavit in which it has been deposed that notice was sent to the respondent on the given address, but acknowledgement was not received.
(2.) The notice was not found to be delivered. In view of it, the petitioner is directed to cause publication of notice in newspapers one in English and the other in vern acular having wider circulation in the State of Tamilnadu, providing a clear 21 days notice.
(3.) He is directed to file the proof of publication of notice in the newspapers by the next date of hearing Put up on 17.07.2017 at 02.30 P.M.;