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Judgment
8 paragraphs · 144 wordsBP No. 267 of 2019
None for respondent. Whereas learned counsel for petitioner is present. It is being said to be deliberate. A request is being made for making service through police mode.
Let steps by service through police mode will be taken by the petitioner by way of affidavit detailing police station etc. within two weeks. Then after notice will be issued through police mode to the respondents fixing date for further direction by office.
List the matter ‘for directions’ on 18.1.2023.
Rest of the Cases
Learned counsel both sides are present. Pleadings and evidences are said to be complete. A time for filing written arguments is being claimed by counsel for both sides.
Let written arguments, if any, exchanged in between, be filed by both sides with records of this Tribunal, within four weeks.
List the matters for final hearing on 18.1.2023.