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Judgment
3 paragraphs · 87 words
Learned counsel for the petitioner is present. None is for respondent. The same was situation on previous date. A notice was issued and it was reported to be delivered to the respondent. Even then, none is present though learned counsel for petitioner mentioned that a request by respondent was made for accommodation on today.
Under above pretext, list for final arguments on 31.1.2023.
Let written arguments, if any, after exchange in between, by both sides, be got filed with records of this Tribunal, positively within four weeks.