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Judgment
3 paragraphs · 83 wordsLearned counsel for respondent is requesting for further adjournment, which has been opposed by this tribunal itself. Previously, a date was taken. Further adjournment is being claimed. The petition is of old year of 2017, and it is to be disposed of at the earliest.
Pleadings and Evidences are complete. Hence, final hearing remains. Let written arguments, if any, after exchange in between, by both sides, be got filed with records of this Tribunal, within four weeks.
List ‘for final arguments’ on 15.2.2023.