1. Case taken up. Learned Counsel for petitioner is present.

2. As per Office Report, the speed post process was delivered as per the Tracking Report. But, it is not there in tracking report that it was delivered to the addressee, whereas, counsel for petitioner mentioned that the dasti  process received from office in with report of 'insufficient address'.

3. Hence, four weeks' time is being requested for  tracing  the fresh update address of the respondent and to take steps at the above address.

4. Let steps to be taken within four weeks.

5. List the matter on 21.12.2026 “for further directions”.