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Judgment
5 paragraphs · 170 wordsHeard learned counsel for the applicant / respondent no. 1 and learned counsel for non applicant/ petitioner in respect of his application M.A No. 60 of 2021. By this application respondent no. 1 has prayed for setting aside order dated 2.3.2021 whereby this Tribunal ordered for exparte hearing qua this respondent / applicant.
On considering the explanation given for non appearance on that date and for not filing vakalatnama and reply, in the interest of justice, the prayer is allowed on the condition that respondent no. 1 shall not cause any further delay in filing its reply alongwith vakalatnama if required in the matter and shall do so within two weeks from today. If that is not done, then this order shall stand recalled.
If reply is filed, rejoinder may be filed within four weeks thereafter.
Post the matter before the Court of Registrar on the date already fixed (i.e 9.11.2021) for passing necessary orders and directions to make the petition ready for hearing.
M.A is allowed and disposed of.