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Judgment
4 paragraphs · 97 wordsEven after revised list, none is present for respondent. Learned counsel for the petitioner is present.
As this matter is of old year i.e. 2018 and has been listed after a long gap of time, in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent through email/speed post/fax indicating next date of hearing for enabling the presence of respondent.
Learned counsel is also requested to communicate and intimate the other side about fixing of date and order passed above.
Accordingly, let the matter be listed ‘for directions’ on 4.11.2022.