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Judgment
5 paragraphs · 156 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 respondent no. 1 has not filed his evidence but is contesting regularly. 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. Evidence and pleadings are said to be complete.
Accordingly, let the matter be listed for final hearing on 4.11.2022.
In utter precaution and in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent no. 1 through email/speed post/fax indicating next date of hearing.
Learned counsels are also requested 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.