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Judgment
3 paragraphs · 119 wordsHeard learned counsel for the parties in the light of orders passed on 12.11.2021
The request of the petitioner for framing as many as five issues at the present stage will involve unnecessary waste of time at the present juncture. Issues can always be recast even at the stage of hearing. The provision of CPC formally do not apply to this Tribunal. However, it is made clear that at the time of hearing, all the issues raised on behalf of the petitioner shall be considered in accordance with law. The M.A. is disposed of. Petitioner has already filed evidence affidavit on 7.12.2021.
Let the matter be listed before the Court of Registrar for passing further suitable orders on 5.1.2022.