AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 111 wordsHeard learned counsel for the petitioner. Nobody appears for any of the respondents.
Affidavit of service has already been filed and on that basis, it is submitted that respondent no. 1 in this matter was served on 8.3.2021 whereas
respondent no. 2 was served on 25.2.2021. Long time has elapsed but they have not appeared as yet. In such circumstances, it is just to consider
the prayer for ex-parte hearing.
Let the matter be listed before the Court of Registrar on 27.8.2021 for passing necessary orders and directions to make the petitions ready for
hearing.
The petition shall be heard ex-parte against respondent(s), who do not appear by the next date.