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Judgment
5 paragraphs · 120 wordsEven after revised list, none is present for petitioner. Whereas learned counsel for the respondent is present. A request for adjournment is being made with this contention that the petition is of old year i.e. 2016 and has been listed after a long gap of time.
Hence, list the matter for final hearing on 26.9.2022.
In the interest of justice, Office of this Tribunal is directed to issue notice to counsel / petitioner through email/speed post/fax indicating next date of hearing.
Learned counsel is also expected to communicate and intimate the other side about fixing of date and order passed above.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.