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Judgment
3 paragraphs · 82 wordsLearned counsel for respondent mentioned that in spite of repeated communications, no instructions for proceeding by respondent company is there. He requests for his discharge from counsel-ship. Learned counsel for petitioner is present.
As counsel for respondent is not in a position to proceed and request is for discharge, hence, list the matter on 16.05.2023 ‘for further hearing’.
If respondent company wants to engage a new counsel, it may engage or it may present in person or the proceeding will be ex-parte.