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Judgment
5 paragraphs · 139 wordsCase taken up. Learned Senior Counsel, Ms Shirin Khajuria, assisted by Ms Ayushi Gaur, is present. None is for Respondent.
Previous order sheet reveals, that Respondent, through Directors were present, on 03.10.2023 and time was given for filing reply, subject to payment of cost. Then after, on two dates, no order for proceeding ex-parte is there. Rather, an opportunity has been given to Respondent.
In between, this file has been listed before this Bench from erstwhile Bench, which further requires notice to other side, apprising the change of Court.
Under above pretext, let a notice to Counsel, if any, ever appeared for Respondent, be given by office, apprising the date of 21.05.2024 “for further hearing”.
A communication of this date, may be made by learned Counsel for Petitioner, to other side, through email too.