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Judgment
3 paragraphs · 85 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent even today although notice was served through publication in newspapers on 30.8.2021. Sufficient time and opportunity has been given to the respondent to appear.
In the circumstances, the prayer for exparte hearing deserves to be allowed.
Post the matter before the Court of Registrar on 15.12.2021 for passing necessary orders and directions to make the petition ready for hearing. If the respondent does not appear by the next date, the matter shall proceed ex-parte.