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Judgment
5 paragraphs · 84 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent even today.  In view of observations in the order dated 16.4.2021,
it appears just and proper to allow the prayer for ex-parte hearing.Â
Let the matter be listed before the Court of Registrar on 9.9.2021 for passing necessary orders and directions to make the petition ready for hearing.
The petition shall be heard ex-parte against the respondents who do not appear by the next date.
Interim order to continue until further orders.