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Judgment
3 paragraphs · 190 wordsNobody appears on behalf of the Respondents even today.
It was submitted on behalf of the Petitioner that the Respondent is avoiding appearance intentionally. Reference was drawn to the Order dated 7.2.2023 of the Hon'ble Bench whereby and whereunder the Respondent, party-in-person Mr. Sachin Jain was directed to remain physically present on 22.3.2023 and was also given liberty to engage an advocate on his behalf but since then the Respondent party-in-person is avoiding appearance although orders have been sent to his e-mail.
Since even today nobody appears on behalf of the Respondent nor sur-Rejoinder has been filed despite being given ample opportunity in this regard, time by way of last indulgence is given to the Respondent to file their sur-Rejoinder, if any, within two weeks from now failing which, the Registry of this Court is directed to list the matter before the Hon'ble Bench for passing appropriate orders regarding non-appearance of the Respondent party-in-person Mr. Sachin Jain. Let a copy of this Order be sent to his e-mail telemediacable@gmail.com. In case the sur-Rejoinder is filed, the matter may be listed before this Court on 4th July, 2023.