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Judgment
4 paragraphs · 109 wordsLearned counsel for the petitioner is present. Neither any name of the counsel for the respondent is given in the cause list nor anyone is representing it. Whereas it has been said by the counsel for the petitioner that respondent nos. 1 and 2 both used to appear and defend.
Office to make further listing by mentioning names of counsel for respondent nos. 1 and 2 in future.
In the interest of justice, Office of this Tribunal is directed to issue notice to counsel / non-appearing respondent(s) through email/speed post/fax indicating next date of hearing and for enabling the presence of respondent(s).
List the matter 'for directions' on 14.11.2022.