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Judgment
4 paragraphs · 81 words
Learned counsel for petitioner and respondent no. 2 are present. An adjournment prayer by counsel for petitioner has been made on her own personal difficulty. Not being opposed, allowed.
None is for respondent no. 1. Whereas proceeding against respondent no. 1 is already running as ex-parte. It shall remain ex-parte as such.
Let written arguments, after exchange in between, by both sides, be got filed with records of this Tribunal, positively within four weeks.
List the matter ‘for hearing’ on 16.2.2023.