1. We have heard learned counsel appearing for petitioner at length. Nobody appears on behalf of respondent no.1  despite the service of notice upon respondent no.1. We have also issued further notice through the concerned Police Station and  also Bailable Warrant upon owner of respondent no.1.

2. Learned counsel appearing for respondent no.2 is present who has submitted that they have filed their reply, which is on record. Learned counsel appearing for petitioner is seeking four weeks' time to file rejoinder affidavit to the reply filed by respondent no.2, which is granted.

2. This matter shall be listed before Court of Registrar for framing of issues and cross-examination of the witness(es) of the petitioner  on 17.11.2026.

4. Meanwhile, petitioner may file affidavit(s) of examination-in-chief on behalf of the witness(es) of the petitioner.