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Judgment
7 paragraphs · 138 wordsBP Nos. 411, 412 419 and 424 of 2018
Learned counsel for both sides are present. Pleadings and evidences are said to be complete. Only argument remains. Let written arguments, after exchange in between, be filed with records of this Tribunal by both sides, within four weeks.
List for final hearing on 17.1.2023.
Rest of the cases
Learned counsel for petitioner as well as respondent no. 2 are present. Even after issuance of notice to respondent no. 1, none appeared. The proceeding against respondent no.1 was ex-parte and in utter precaution, a further notice was issued by this Tribunal, which was served, but none is for respondent no. 1.
Let written arguments, after exchange in between, be filed with records of this Tribunal by both sides, within four weeks.
Hence, list the matter for final arguments on 17.1.2023.