AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 84 wordsHeard learned counsel for the petitioner. Today also nobody appears for the respondents although notice has been served on 15.12.2021.Â
Sufficient time and opportunity was available but the respondents have chosen not to appear. Hence, the prayer for ex-parte hearing is found to
have merits.
Post the matter before the Court of Registrar on 7.3.2022 for passing necessary orders and directions to make the petition ready for hearing.
The petition shall be heard ex-parte if the respondents do not appear by the next date.