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Judgment
3 paragraphs · 90 wordsLearned counsel for petitioner and respondent no. 1 are present. Proceeding against respondent no. 2 is ex-parte though in utter precaution, a notice was issued to respondent no. 2 and it has been received back, but none is to represent respondent no. 2. Hence, the same proceeding as ex-parte shall proceed against it. Pleadings and evidences are said to be complete.
Let written arguments, if any, after exchange in between, by both sides, be got filed with records of this Tribunal, within four weeks.
List for final arguments on 2.2.2023.