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
6 paragraphs · 152 wordsLearned counsels for petitioner and respondent no. 1 are present. Even after revised list, none is present for respondent no. 2. Both the counsels are requesting for adjournment on the ground that this matter is of old year i.e. 2018 and has been listed after a long gap of time.
Accordingly, let the matter be listed 'for directions' on 31.10.2022.
In utter precaution and in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent no. 2 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.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.
Ms. Dharitry Phookan appears for the petitioner after the court is over and she is apprised of the order passed today.