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Judgment
4 paragraphs · 91 words1.
Learned Counsel for petitioner and Mr. Mohit Gulati, for respondent are present. But Learned Counsel for respondent mentioned that he is not appearing in this proceeding since many previous dates, though, initially he appeared for the first time. Subsequently, he is no more counsel for respondent.
2.
There is no reply by respondent, nor evidence by respondent has been filed. Hence, it appears that none is to contest for Respondent. Proceed ex-parte against respondent.
3.
List the matter ‘for hearing’ on 05.12.2023.
4.
Written submissions, if any, may be filed.