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Judgment
5 paragraphs · 98 words Mr. Nasir Husain appearing for the Petitioner submits that since the Respondents are absent even today, the matter be fixed ex-parte in terms of
the previous Order passed by the Hon'ble Bench.
In compliance with the directions contained in the Order dated 05/08/2021, the Respondents were given time to appear in the matter till today. Since
nobody appears on behalf of the Respondents even today, the matter is fixed for ex-parte hearing against the Respondents. The Petitioner may file
their evidence affidavits within four weeks from now. Put up the matter on 4th October, 2021 for directions.