1. Case taken up. Learned Counsel for Petitioner is present.
2. Affidavit of service is on record, with effect to service of notice to Superintendent of Police concerned, but no compliance report is there.
3. Issue a Show Cause Notice with a direction, for ensuring compliance on submission of report at an earliest, by the Superintendent of Police concerned. Beside this, a notice to Respondent Company, by way of, a "Dasti" Mode be also given by office, to Petitioner, for ensuring service to Respondent Company.
4. A "Dasti" report be filed, at an earliest.
5. List the matter on 20.5.2024 “for further direction".
