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Judgment
5 paragraphs · 148 wordsEven after revised list, none is present for respondent. Learned counsel for the petitioner is present and mentioned that pleadings and evidence is complete and final hearing is to be made. She further mentioned that she intends to file vakalatnama during course of the day because of new engagement. Let it be filed.
As this matter is of old year i.e. 2016 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 / respondent through email/speed post/fax indicating next date of hearing.
Learned counsel is 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 7.10.2022.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.