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Judgment
5 paragraphs · 131 wordsEven after revised list, none is present for petitioner whereas learned counsel for the respondent nos. 1 and 2 are present and mentioned that pleadings and evidence is complete and final hearing is to be made.
As this matter is of old year i.e. 2015 and has been listed after a long gap of time, in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / petitioner through email/speed post/fax indicating next date of hearing.
Learned counsels are also expected to communicate and intimate the other side about fixing of date and order passed above.
Accordingly, let the matter be listed for final hearing on 4.11.2022.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.