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Judgment
3 paragraphs · 94 wordsHeard learned counsel for the petitioner. As per affidavit of service respondent no. 1 and respondent o. 2 have been served with notices on 18th and 21st January, 2022 respectively. Today also nobody appears for the respondents. One last opportunity is granted for appearance. If the respondents do not appear by the next date, the matter shall be heard ex-parte qua the non-appearing respondents.
Post the matter before the Court of Registrar on 1.4.2022 for passing necessary orders and directions to make the petition ready for hearing.
Interim order to continue until further orders.