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Judgment
4 paragraphs · 110 wordsCounsel for both sides are present. List the matter for final hearing on 8.12.2022.
As this matter is of old year i.e. 2020 and has been listed after a long gap of time, in utter precaution and in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / non-appearing respondent(s) through email/speed post/fax indicating next date of hearing and for enabling the presence of respondent(s).
Learned counsels are 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.