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Judgment
3 paragraphs · 107 wordsLearned counsel for the petitioner is present. He is requesting for time for placing his arguments in this petition whereas defendant respondent had not filed its evidence and vide previous order it was mentioned that opportunity for placing evidence was not availed and with immediate effect it was closed. As the matter is listed after a gap of two years, in the interest of justice and notice to respondent and its counsel is to be issued by office of this Tribunal for apprising the date.
List the matter for final hearing on 10.11.2022.
Written arguments may be exchanged in between and filed with records of this Tribunal.