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Judgment
3 paragraphs · 98 words1.
Case taken up. Learned Counsel for Petitioner as well as Respondent No. 1 are present. Respondent No. 2, though was said to be present in person, on previous date, neither present on today, nor any reply got filed, nor any Vakalatnama got filed. Hence, Proceed ex-parte against Respondent No. 2.
2.
Replication/rejoinder if any, over reply of Respondent No. 1 is to be filed within three weeks. Then after matter be listed before Court of Registrar, for framing of issues, if any, and taking of evidence etc.
3.
Parties to appear before Court of Registrar on 15.05.2024.