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
3 paragraphs · 91 words1.
Learned counsel for petitioner, respondent nos. 1 and 5 are present. Learned Mr. Himanshu Dhawan, counsel for respondent no. 1 showed his inability to represent for respondent no. 1 because of no instructions and no contact by respondent no. 1. He will move an application for withdrawal of its power in this petition. Let it be moved.
2.
A notice by office to respondent nos. 1 to 4 be issued for appearing before this Tribunal, either in person or through a counsel.
3.
List the matter ‘for directions’ on 21.2.2024.