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Judgment
5 paragraphs · 115 wordsNo one appears for Respondent No.2.
It is informed that Reply Affidavit of Respondent No.2 has not yet been filed.
Ms. Maitry Bhandari, Advocate had appeared for Respondent No.2 on few occasions and sought time to file Vakalatnama and Reply Affidavit. Vakalatnama of Ms. Maitry Bhandari is still awaited. On last occasion, by way of final indulgence three weeks further time was given to Respondent No.2 to file Reply Affidavit stating clearly that in case the said Affidavit was not filed necessary action as per law would be taken.
Learned Counsel for Petitioner prays for proceeding ex-parte against Respondent No.2.
Let this matter be listed before Hon'ble Tribunal on a convenient date for appropriate Directions.