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Judgment
4 paragraphs · 90 wordsHeard learned counsel for the petitioner. Today also nobody appears for the respondents.
Learned counsel for the petitioner has reiterated the prayer for exparte hearing in the light of observation in the last order dated 21.1.2022.
Considering that notice was served on the respondents on 4.12.2021 and 6.12.2021 respectively and inspite of ample opportunities they have chosen not to appear, the prayer for exparte hearing is allowed.
Post the matter before the Court of Registrar on 16.3.2022 for passing necessary orders and directions to make the petition ready for hearing.