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Judgment
2 paragraphs · 89 wordsWhen the matter is called out nobody appears for the petitioner. Counsel appearing for the respondent submitted that in pursuance of the order of this Tribunal, the petitioner was to file a response to an affidavit filed by the respondent. The audit report is in favour of the respondent.
As nobody appears for the petitioner and as no response has been given by the petitioner to the affidavit filed by the respondent, with a view to give one more chance to the petitioner, this matter is adjourned to 3.6.2022.