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Judgment
Today Mr. Amit Kumar, Advocate has appeared for the petitioner and submits that his client is at Madurai and, therefore, he could not approach the
earlier counsel to obtain “no objection†in favour of Mr. Amit Kumar and hence physical copy of Vakalatnama could not be filed within the time
granted on 31.1.2022.
On the directions of the Tribunal, name of Mr. Himanshu Dhawan, the earlier counsel, has also appeared in the cause list. He submits that he has
no objection if any counsel appears in his place to represent the petitioner. In view of such clear stand, the counsel shall not be required to obtain
further no objection on the Vakalatnama which may be filed by Mr. Amit Kumar within one week as prayed, failing which the petition shall be
dismissed for non-prosecution. If Vakalatnama is filed within time, the petitioner may file rejoinder is respect of M.A. No. 78 of 2021 within two
weeks from today.
Post the matter under the same head on 15.3.2022 when M.A. No. 78 of 2021 shall be considered on its merits.  Â