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Judgment
6 paragraphs · 140 wordsBP No. 552 of 2018
Learned Counsel for both sides are present. Learned Counsel for Respondent is requesting for his discharge from his vakalatnama. The ground is that inspite of repeated communications, no response from respondent is there. Let a notice through police mode be issued to respondent for appearing before this Tribunal on 27.03.2023 for either engaging a new counsel or placing its version, before this Tribunal.
List the matter ‘for hearing’ on 27.3.2023.
BP No. 555 of 2018
Learned Counsel for both sides are connected. An additional time for filing written submission is being prayed by both sides and a request for fixing a date for hearing on physical mode. Let written arguments, after exchange in between, by both sides, be got filed with records of this Tribunal, within three weeks.
List the matter ‘for hearing’ on 27.3.2023.