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Judgment
4 paragraphs · 91 wordsCounsel appearing for the petitioner has argued out the case at length. Nobody appears for the respondent no. 1 despite notice issued by this Tribunal and served upon the respondent no.1 and affidavit to that effect has also been filed by the petitioner.
Respondent no. 2 has sent an email for seeking time to file the reply.
As nobody appears for the respondent no. 1, with a view to give one more chance to respondent no. 1, this matter is adjourned to 26.7.2022.
Meanwhile, respondent no. 2 may file their reply.