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Judgment
5 paragraphs · 88 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent although as per affidavit of service, notices have been served validly
through different modes between 8-14th February, 2021. One more opportunity is granted, otherwise, order for ex-parte hearing may be passed.
As prayed on behalf of petitioner, permission is accorded for filing an affidavit to seek some typographical corrections in the statement of account
which is part of Annexure P/5(colly). That may be filed before the next date.
Post the matter under the same head on 26.3.2021.