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Judgment
5 paragraphs · 155 wordsLearned counsels for petitioner and respondent no. 2 are present. Even after revised list, none is present for respondent no. 1. It was mentioned that matter is proceeding ex-parte against respondent no. 1. Both the counsels are requesting for adjournment on the ground that this matter is of old year i.e. 2018 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 directions' on 11.10.2022.
In utter precaution and in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / non appearing respondent(s) 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.