AI Structured Summary
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Judgment
Even after revised list, none is present for petitioner. Learned counsel for respondent no. 1/UOI and respondent no. 2 are present.
As this matter is of old year i.e. 2019 and has been listed after a long gap of time, in utter precaution and in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / petitioner through email/speed post/fax indicating next date of hearing and for enabling the presence of petitioner.
Learned counsels are also expected to communicate and intimate the other side about fixing of date and order passed above.
Accordingly, let the matter be listed ‘for directions’ on 15.11.2022.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties on or before next date of hearing.