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Judgment
5 paragraphs · 109 wordsLearned counsel for petitioner is present. Even after revised list, none is present for respondents.
As this matter is of old year i.e. 2016 and has been listed after a long gap of time, let the matter be listed for final hearing on 13.12.2022.
In the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondents through email/speed post/fax indicating next date of hearing.
Learned counsel is also expected to communicate and intimate the other side about fixing of date and order passed above.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.