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Judgment
3 paragraphs · 118 words
Nobody appears on behalf of either of the Respondents. Rejoinder along with cost imposed earlier has been filed on behalf of the Petitioner. The Petitioner has also filed draft Issues after serving a copy on the Respondents electronically.
Two weeks further time is granted to the Respondents for filing their draft Issues. Let the matter be listed on 2nd June, 2022 for Issues.
Let a copy of this Order be sent to the Respondents as well as their Learned Counsels through e-mail. In case no draft Issues are filed on behalf of the Respondents by the next date fixed in the matter, the Issues may be settled on the basis of material available on record of the case.