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Judgment
5 paragraphs · 126 wordsLearned counsel for both sides are present. Learned counsel for the petitioner mentioned that adjournment may be granted on the ground that this matter is of old year i.e. 2016 and has been listed after a long gap of time. Pleadings and evidences are said to be complete.
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.
Accordingly, let the matter be listed for final hearing on 4.11.2022.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.