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Judgment
6 paragraphs · 91 wordsHeard learned counsel for the petitioner. Nobody appears for the respondents even today. Notice was served on 22.2.2021. The affidavit of
service discloses that respondent no. 1 has refused to take the notice. Sufficient time has passed and, therefore, prayer for ex-parte hearing is
accepted.
Post the matter before the Court of Registrar on 29.4.2021 for passing necessary orders and directions to make the petition ready for hearing.Â
The matter shall be heard ex-parte qua respondent who do not appear by the next date.
Interim order to continue until further orders.