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Judgment
Heard learned counsel for the petitioner Ms. Kanurpriya Gupta. Nobody appeared on behalf of the respondent. The matter has been referred to
the Bench because learned counsel for the respondent last appeared on 12.3.2020 only to inform that no instruction is being received for filing of
reply. Thereafter nobody has appeared for the respondent and inspite of grant of opportunities on various dates no reply has been filed.
In the aforesaid facts and circumstances, as prayed on behalf of the petitioner, the right of the respondent to file reply is closed. Taking of evidence
is also closed as prayed on behalf of the petitioner.
It is clear that the respondent has absented itself after notice and after appearance. If nobody will appear on behalf of the respondent within four
weeks from today, it will be treated that respondent is not interested. The matter shall thereafter proceed ex-parte.
Let this matter be listed before the Court of Registrar on 24.3.2021.