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Judgment
6 paragraphs · 134 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent even today. From the proceedings before the Court of Registrar it
appears that Mr. Nittin Bhatia, Advocate has been appearing in the matter for the respondent and has also filed Vakalatnama but in spite of sufficient
opportunities, he has not filed reply and did not appear before the Registrar on 27.1.2022 when three weeks’ time was granted for reply after
noting that opportunities granted earlier did not yield any result.
Since today also Mr. Bhatia has chosen not to appear and sufficient opportunity has been granted for filing reply, the right to file reply is closed.
Let the matter be listed before the Court of Registrar on the date already fixed for further directions and orders to make the petition ready for hearing.