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Judgment
3 paragraphs · 103 wordsMs. Bhawana, Learned Counsel for Respondent No.1 seeks to withdraw her Vakalatnama from this matter stating that she has not been receiving any instructions from the client. She may do so as per established procedure. Hon'ble Tribunal vide Order Dated 15.02.2024 has directed to proceed ex-parte against Respondent No.2.
As prayed for by Learned Counsel for Petitioner let Rejoinder Affidavit be filed by her in four weeks time. Registry is directed to send a certified copy of this order at the given address of Respondent No.1 stating that its counsel has withdrawn her Vakalatnama from the present proceedings.
List for Directions on 11.07.2024.