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
1 paragraphs · 123 wordsNo one appears on behalf of the Respondent. On 05/05/2021, one Mr. Sachin Jain, partner of the Respondent's firm was appeared in person. The matter could be listed thereafter on 16/08/2021 because of Covid-2019 pandemic when no steps were taken on behalf of the Respondent. A copy was sent to the Respondent through e-mail as well as through post by the Registry of this Court but the registered letter has returned unserved. One last opportunity is given to the Respondent to mark his presence by filing appropriate Vakalatnama and / or a reply within four weeks time from now failing which, the matter shall be sent to the Hon'ble Bench for passing appropriate orders. List the matter on 8th November, 2021 for directions.