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Judgment
5 paragraphs · 132 wordsEven after revised list, none is present for respondent no. 1. Learned counsel for the petitioner and respondent no. 2 are present.
As this matter is of old year i.e. 2018 and has been listed after a long gap of time, in utter precaution and in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / non-appearing respondent(s) through email/speed post/fax indicating next date of hearing and for enabling the presence of respondent(s).
Learned counsels are also expected to communicate and intimate the other side about fixing of date and order passed above.
Accordingly, let the matter be listed ‘for directions’ on 12.10.2022.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties on or before next date of hearing.