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Judgment
4 paragraphs · 147 wordsRevati Mohite Dere, CJ
Learned AAG on instruction states that the respondent Nos. 5 and 6 (original complainants) were informed of today’s date and the VC link was also provided to enable them to appear through VC. Despite the same, none appears for the respondent Nos. 5 and 6. Nor are the said respondents appearing through VC. Learned AAG to ensure that the concerned Officer informs the next date to the respondent Nos. 5 and 6 alongwith a copy of today’s order.
This Court makes it clear that if, none appears for the respondent Nos. 5 and 6 on the next date or the respondent Nos. 5 and 6 do not appear on VC, despite the VC link being provided to them, the matter will be heard finally. This Court also makes it clear that no further adjournment will be granted.
Stand over to 13th April, 2026.