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BP No. 33 of 2019
Learned counsel for both sides are present. Learned counsel for Petitioner showed his inability to argue because of having no instruction from his client. One additional date is being requested with an assurance that the Counsel will certainly argue on that day.
List the matter ‘for hearing’ on 20.2.2023
Let written arguments, if any, after exchange in between, by both sides, be got filed within four weeks.
BP No. 368 of 2017
Learned counsel for Petitioner mentioned that EA No. 1/2020 shown in cause list has wrongly been shown because the same is pending before Court No. 1 of this Tribunal and it cannot be listed before this Court.
Office is being directed to be careful for correct mentioning and listing. Counsel for Respondent showed his inability to argue and requested for a date for argument along with Petition no. 33 of 2019. The same is not being opposed.
List the matter ‘for hearing’ on 20.2.2023
Let written arguments, if any, after exchange in between, by both sides, be got filed within four weeks.