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Judgment
5 paragraphs · 98 wordsLearned counsel for the respondent is present but even after revised list, none appears for the petitioner.
As this petition is of old year i.e. 2014 and has been listed after a long gap of time, this matter is adjourned to 14.10.2022 for final hearing.
Office of this Tribunal is directed to issue notice to counsel / petitioner indicating next date of hearing through email/speed post/fax.
Written arguments may be exchanged in between and to be filed on record within four weeks.
Learned counsel may also intimate the other side about fixing of date and order passed above.