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Judgment
2 paragraphs · 104 wordsNobody appears on behalf of the Petitioner even today. Time was granted on the last occasion for filing draft Issues. Two weeks further time is granted to the parties to file their draft Issues in the matter.
Since nobody appears on behalf of the Petitioner even today, let a copy of this Order be sent to the learned counsel Mr. Gautam Das, Advocate at his e-mail: gdas.adv@gmail.com for information and taking proper steps failing which, the matter may be listed before the Hon'ble Bench for passing appropriate orders regarding non-prosecution of the matter. Let the matter be listed for directions on 5th April, 2023.