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Judgment
5 paragraphs · 148 wordsLearned counsels for petitioner as well as respondent nos. 24 and 25 are present in virtual mode. Respondent nos. 1 to 12 and 14 to 23 are said to have been deleted vide previous order. Time is being claimed to get proper instructions as this matter is of old year file of 2017 and listed after a long gap of time.
List the matter for further hearing on 14.10.2022.
In the meantime, in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent no. 13 and other non-appearing respondents, if any through email/speed post/fax indicating next date of hearing for enabling the presence of respondents.
Learned counsels are also expected to communicate and intimate the other side about fixing of date and order passed above.
Parties may exchange the written arguments and file the same in the records of this Tribunal