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Judgment
2 paragraphs · 65 words
ORDER
Mr. Manoj Mishra, counsel for the petitioner is present through virtual hearing. Service of notice on the respondent is not completed as per the order dated 09.02.2021 passed by this tribunal. Neither soft copy nor the hard copy of the service affidavit is filed before this tribunal as directed. Therefore, the Company petition is dismissed for want of non-service of notice on the respondent.