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Judgment
2 paragraphs · 81 wordsHeard learned counsel for the petitioner. Today also nobody appears for the respondent although notice has been served on 6.1.2022. The prayer for ex-parte hearing has been renewed. In the interest of justice, last opportunity is granted to the respondent to appear. In case it does not appear by the next date the matter shall proceed ex-parte.
Post the matter before the Court of Registrar on 24.3.2022 for passing necessary orders and directions to make the petition ready for early hearing.