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Judgment
5 paragraphs · 174 wordsLearned counsel for both sides are present. Even after revised list, none is present for respondent no. 1. Learned counsel for respondent no. 2 mentioned that he is of new engagement and is to file his power and vakalatnama. A time is being claimed. It was further mentioned that respondent no. 1 is proceeded exparte and whereas relief has been claimed against both respondent nos. 1 and 2.
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 14.12.2022. Power by respondent no. 2 may be filed in between.
In the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent no. 1 through email/speed post/fax indicating next date of hearing.
Learned counsels are 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.