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Judgment
3 paragraphs · 141 wordsNobody appears for Respondent No.1 even today.
The Petitioner seeks time for filing an appropriate application for substitution of the LRs of the proprietor of Respondent No.1 organization. Earlier, Mr. Mohammad Arif, Advocate was appeared for the Respondent No.1 on 04/03/2021 and he has given an undertaking to file the death certificates of the proprietor Mr. Bal Krishna Chauhan but of-late, he stopped appearing in the matter. The Registry is directed to send a copy of this Order on the address of Respondent No.1 through Speed Post and e-mail as well.
Four weeks time is granted to the Petitioner for filing an appropriate application for substitution. In case no appropriate application is filed for substitution within the time allowed, the matter may be listed before the Hon'ble Bench for appropriate orders. Put up the matter on 8th October, 2021 for directions.