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Judgment
4 paragraphs · 119 wordsEven after revised list, none is present for petitioner. Learned counsel for the respondent is present. A request for adjournment is being made with this contention that the petition is of old year i.e. 2015 and has listed after a long gap of time. Hence, instructions needs to be obtained as to whether present counsel has to continue or someone else has to be appointed.
List the matter for further hearing on 21.9.2022.
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.
Learned counsel is also expected to communicate and intimate the other side about fixing of date and order passed above.