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Judgment
3 paragraphs · 97 wordsLearned counsel for petitioner is present. None is for respondent. A cell call was made to the counsel for respondent with regard to his position wherein he made a reply to be non-remembrance of today’s date and he is busy somewhere else and pleaded sorry for his non – appearance. Under above pretext, matter is adjourned with cost of Rs. 500/-.
Written arguments by counsel for petitioner have already been filed. Let written arguments, after exchange in between, by respondent, be got filed with records of this Tribunal, positively within two weeks.
List on 8.12.2022 ‘for hearing’.