AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioner. Nobody appears for the respondent.
After the matter was admitted, on receipt of notice the respondent appeared through its counsel Mr. Vivkek Agarwal on 8.11.2019. The reply was
filed on 8.1.2020. Nobody appeared for the respondent on 30.7.2020 when time was granted for rejoinder. After filing of the rejoinder on 30.7.2020
also nobody appeared for the respondent. On 17.09.2020 when issues were to be framed, it was noticed that learned counsel for the respondent had
again chosen not to appear. Considering that it was third consecutive non-appearance, it was indicated that if the respondent does not appear on the
next date the mater may proceed ex-parte.
On 5.11.2020 the issues could not be framed because Mr. Vivek Agarwal, Advocate appeared and sought discharge from the matter on the ground
that he was not receiving any instructions from his client, the respondent.
When the matter was further listed on 6.1.2021Â and 17.2.2021, in sptie of intimation and notices, nobody appeared on behalf of the respondent.
In the light of the aforesaid facts, the prayer made on behalf of the petitioner to proceed ex-parte against the respondent is allowed. Â
Post the matter before the Court of Registrar on the date already fixed i.e. 26.3.2021 for directions.