AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 100 words1.
Nobody appears on behalf of the Respondents.
2.
Four weeks further time is allowed to the Respondents to file their evidence affidavits, if any, by way of last indulgence. Further extension of time may be subject to cost.
3.
Since Nobody appears on behalf of the Respondents, let a copy of this Order be sent to the Respondents as well as their learned counsel for information and compliance. Let the matter be listed for "Directions" on 18th July, 2023.
Later on, Mr. Aljo K. Joseph appeared on behalf of the Respondents and was apprised of the Order passed earlier.