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Judgment
7 paragraphs · 140 wordsAhanthem Bimol Singh, J
Mr. S. Rupachandra, learned senior counsel assisted by Mr. Sahidur Rahman, learned counsel appeared for the petitioner and submitted that he is ready to advance arguments.
Mr. Th. Vashum, learned G.A. appearing for respondent No. 1, submitted that the main contesting respondent is respondent No. 2 and none represented the said respondent No. 2 today.
On examination of the record, it is verified that notice upon respondent No. 2 has been duly served. However, none appeared for respondent No. 2 today.
In the interest of justice, one last opportunity is given to the respondents to appear before this Court to defend their case.
As prayed for, list this case again on 25.02.2025.
It is made clear that if respondent No. 2 remains unrepresented on the next date, the matter will be heard and disposed of ex-parte.