1. We have heard counsel appearing for the petitioner at length. Nobody appears on behalf of the respondent.Â
2. Hence, with a view to give one more chance to the respondent, this matter is adjourned to 2.5.2024.
3. Meanwhile, Registry of this Tribunal is hereby directed to send a reminder to the concerned Police Station for service of the Bailable Warrant upon
the owner of the respondent.
4. Meanwhile, petitioner is permitted to file affidavit of service of notice upon the respondent.
