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Judgment
2 paragraphs · 89 words
Learned Counsel for Petitioner as well as Respondent No. 2 are present. None is for Respondent No.1. Proceeding was ex-parte against Respondent No.1 and in utter precaution, a notice was again issued, which has been delivered, but none is for Respondent No.1. Hence, the proceeding shall remain ex-parte against Respondent No.1. Pleadings and Evidences are said to be complete. Let written submissions, if any, after exchange in between, by both sides, be got filed with records of this Tribunal, within four weeks.
List the matter ‘for hearing’ on 12.4.2023.