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Judgment
6 paragraphs · 100 words
Heard learned counsel for the petitioner. Today also nobody has appeared on behalf of respondent although notice was served long back on
8.2.2021. It appears from the submissions that the respondent is aware of these proceedings and has written to the petitioner seeking statement of
account with a view to settle the dispute. Obviously the respondent is avoiding to appear inspite of notice. Appropriate orders, final or interim,
may be passed on the next date ex-parte.
Last opportunity is given to the respondent to file its reply by the next date.
Post the matter under the same head on 7.9.2021.