AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 121 wordsNobody appears on behalf of the Petitioner despite repeated calls.
By the Order dated 11.7.2023, four weeks time was allowed to the Petitioner for filing their evidence affidavits by way of last indulgence. It was further made clear by the said Order that in case of failure on the part of the Petitioner, the matter may be listed before the Hon'ble Bench for passing appropriate orders regarding foreclosure of the right of the Petitioner to file evidence affidavits.
Since the Petitioner is absent even today without any intimation, let the matter be listed before the Hon'ble Bench on any convenient date in the light of the prayer made by the learned counsel appearing on behalf of the Respondents.