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Judgment
5 paragraphs · 165 wordsLearned counsels for petitioner and respondent no. 1 only in BP Nos. 562, 563 565 and 570 of 2017 are present. Even after revised list, none is present for respondent no. 2 in any of these petitions. Both the counsels are requesting for adjournment on the ground that this matter is of old year i.e. 2017 and has been listed after a long gap of time. Pleadings and evidences are said to be complete.
Accordingly, let the matter be listed for final hearing on 16.9.2022.
In utter precaution and in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / non-appearing respondent no. 1 and respondent no. 2 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 on or before next date of hearing.