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Judgment
5 paragraphs · 144 wordsLearned counsel for petitioner is present. Respondent no. 2 is present in BP No. 14 of 2017. Even after revised list, none is present for respondent no. 1 and respondent no. 2 in rest of matters. Learned counsel for the petitioner requests for an adjournment on the ground that this matter is of old year i.e. 2017 and has been listed after a long gap of time.
Accordingly, let the matter be listed for final hearing on 12.12.2022.
In the interest of justice, Office of this Tribunal is directed to issue notice to counsel / non-appearing respondents 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.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.