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Judgment
6 paragraphs · 84 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2.
Today also nobody appears for respondent no. 1.
The last order passed by learned Registrar shows that inspite of several opportunities and imposing of costs by way of condition, respondent no. 1 has
failed to file evidence affidavit and has stopped appearing through counsel.
In the facts of the case, the right of respondent no. 1 to file evidence is closed.Â
Let the matter be listed ""for hearing"" in due course.