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Judgment
3 paragraphs · 90 words1.
Nobody appears on behalf of the Respondents.
2.
Sur-Rejoinder was filed on behalf of the Respondents on 18.5.2023 which is taken on record. Pleadings are complete in the matter. The Petitioner may file their draft Issues within two weeks from now and the Respondents within two weeks thereafter. Let the matter be listed for "Issues" on 24th July, 2023.
3.
Since nobody appears on behalf of the learned counsels for the Respondents, let a copy of this Order be sent to the Respondents through e-mail for information and compliance.