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Judgment
6 paragraphs · 115 wordsCase taken up in virtual mode.
Learned counsel for both sides are present. Pleadings are said to be complete and evidences are recorded and only final hearing arguments is remaining.
Accordingly, let the matter be listed for final hearing/arguments on 25.11.2022.
Let written arguments be filed in the Tribunal after exchanging it in between the parties within four weeks.
In the meantime, in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / non-appearing respondents through email/speed post/fax indicating next date of hearing for enabling the presence of respondents.
Learned counsels are also expected to communicate and intimate the other side about fixing of date and order passed above.