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Judgment
Heard learned counsel for the petitioner. Today also nobody appears for the respondent. By the last order dated 10.1.2022 this Tribunal noted
that on account of respondent refusing to accept the notice, as detailed in the affidavit of service, the notice has been validly served on 20.12.2021.Â
It was also noted that if required order for ex -parte hearing may be considered on the next date.
In the facts of the case, the prayer for ex-parte deserves to be allowed.
Post the matter before the Court of Registrar on 23.2.2022 for passing necessary orders and directions to make the petition ready for hearing.
In case respondent does not appear by the next date, the petition shall be heard ex-parte.