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Judgment
2 paragraphs · 87 wordsHeard learned counsel for the petitioner. Today also nobody appears for the respondent. Notice has been served upon the respondent through publication in newspapers on 21.9.2021. Inspite of sufficient opportunity it has chosen not to appear. It appears just and proper to accept the prayer for exparte hearing. In case it does not appear before the next date, the petition shall be heard exparte.
Post the matter before the Court of Registrar on 29.11.2021 for passing necessary orders and directions to make the case ready for hearing.