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Judgment
5 paragraphs · 100 wordsLearned counsel for both sides are present. A notice was issued to respondent no. 1, against whom proceeding was ex-parte, and it has been received back. Hence, the proceeding shall remain ex-parte against them.
A new engagement for petitioner is being claimed and a request for grant of time for filing vakalatnama is being made. Let vakalatnama be positively filed within two weeks.
Pleadings and evidences are said to be complete.
Let written arguments, if any, after exchange in between, by both sides, be got filed with records of this Tribunal, within six weeks.
List for final arguments on 21.2.2023.