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Judgment
6 paragraphs · 139 wordsCase taken up. Learned counsel for petitioner and respondent no. 2 are present.
Even after revised list, none is present for respondent no. 1. Pleadings and evidences are said to be complete. Mr. Vikram Singh used to appear for respondent no. 1.
Accordingly, let the matter be listed for final hearing on 17.10.2022.
As this matter is of old year i.e. 2017 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 no. 1 through email/speed post/fax indicating next date of hearing.
Learned counsels are also expected to communicate and intimate the other side about fixing of date and order passed above.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.