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Judgment
3 paragraphs · 109 words
1.
Learned counsel for the petitioner is present. Two weeks' time is being requested for filing written arguments. Let it be filed so. None is for respondent.
2.
A direction was there for issuing notice to counsel for respondent as well as respondent company. The report over this notice is with remarks of "non-availability of company at the given address". Learned counsel for the petitioner to file update address of respondent company as well as its counsel for making the notice over them. This be filed within two weeks. Then after office to issue notice to respondent company and its counsel.
3.
List the matter "for directions" on 5.2.2024.