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Judgment
5 paragraphs · 124 wordsCase taken up. Learned Counsel for both side are present.
Matter has been referred from Court of Registrar on the point of request made by Counsel for Respondent No. 01 for its discharge because of no communication by his client.
Now, it is being mentioned that proper communication and instruction is very well there and this Counsel will proceed with the proceeding for and on behalf of Respondent No. 01.
Hence, the request is for referring the file to Court of Registrar for framing of issues and taking of evidence etc.
Accordingly, the file is being referred to Court of Registrar for framing of issues and taking of evidences etc. Parties to appear before Court of Registrar on 13.11.2024.