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Judgment
4 paragraphs · 164 wordsCase taken up. Learned Counsel for Petitioner as well as Respondent No. 2 are present.
Proceeding against Respondent no. 1 and Respondent No. 4 was previously ordered for running as ex-parte vide order dated 10.12.2018. Because of failure of Respondent Nos. 3 and 5, for cross examining the witness of Petitioner, matter was referred to Court of Registrar and Court, vide order dated 02.08.2023 had foreclosed the right of cross examination, for and on behalf of Respondent No. 3 and 5. Matter has been listed for final hearing. Whereas, examination of Respondent is not recorded as yet. Respondent No. 2 is requesting for a date for leading its evidence.
Matter is being listed before Court of Registrar for recording of evidence of Respondent No. 2. It is being further specified that proceeding against Respondent Nos. 1, 3, 4 & 5 shall remain ex-parte.
Parties to appear before Court of Registrar on 22.02.2024 for recording of evidence of Respondent No. 2.