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Judgment
1 paragraphs · 97 wordsNobody appears for the Respondent even today. Last opportunity was given to the Respondent on the last occasion for filing the Evidence Affidavits with a direction that, in case the Evidence Affidavits are not filed by today, the matter shall be sent to the Hon'ble Bench for closure of opportunity of the Respondent to file the Evidence Affidavit. List the matter before the Hon'ble Bench on any convenient date for passing appropriate orders in this regard since even today the Respondent is absent. List the matter before this Court after that on 25th October, 2021 for directions.