AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 131 wordsEven after revised list, none is present for respondent. Learned counsel for the petitioner is present and mentioned that pleadings and evidence is complete and final hearing is to be made.
As this matter is of old year i.e. 2018 and has been listed after a long gap of time, in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent through email/speed post/fax indicating next date of hearing for enabling the presence of respondent.
Learned counsel is also expected to communicate and intimate the other side about fixing of date and order passed above.
Accordingly, let the matter be listed ‘for directions’ on 6.10.2022.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.