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Judgment
5 paragraphs · 126 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.
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 12.10.2022.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.