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Judgment
8 paragraphs · 219 wordsBP nos 569, 571, 573,577 and 578 of 2016
Learned counsel for the petitioner is present and requesting for an opportunity to file vakalatnama for petitioner because of new engagement. Let vakalatnama be got filed within two weeks. Respondent no. 1 is absent and matter is proceeding ex-parte against it. In precaution, a notice was issued, even then, none is for respondent no. 1. Learned counsel for respondent no. 2 is present.
Let written arguments, if any, after exchange in between, be got filed by both sides with records of this Tribunal, within four weeks.
Hence, list these matters for hearing on 2.2.2023.
BP No 575 of 2016
Learned counsel for the petitioner is present and requesting for an opportunity to file vakalatnama for petitioner because of new engagement. Let vakalatnama be got filed within two weeks. Respondent no. 1 is absent and matter is proceeding ex-parte against it. In precaution, a notice was issued, even then, none is for respondent no. 1. Learned counsel for respondent no. 2 is present and request for filing vakalatnama during the course of the day. Let it be got filed today.
Let written arguments, if any, after exchange in between, be got filed by both sides with records of this Tribunal, within four weeks.
Hence, list this matter for hearing on 2.2.2023.