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Judgment
4 paragraphs · 92 words
  Rest other parties are absent today. By the last Order dated 19/03/2021, the Registry was directed to list the matter before the Hon'ble Tribunal
at a convenient date but the Registry has reported that the matters could not be listed before the Hon'ble Tribunal due to lockdown. The Registry to
list the matter at the earliest before the Hon'ble Tribunal so that appropriate orders be passed against non appearing of the respondents and Appeal be
made ready for hearing. List the matter before this Court thereafter on 27th September, 2021.Â