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Judgment
5 paragraphs · 92 wordsNone appeared for Respondent No.1. On the last occasion, four weeks’ time was granted to the Respondent No.1 for filing evidence affidavit
subject to payment of cost of Rs.5000/- payable to the other side. It was further directed that in case the evidence affidavit is not filed within the
extended time, the matter shall be placed before the Hon’ble Tribunal for appropriate orders. Even today nobody appeared for the Respondent
No.1. Let the matter be placed before the Hon’ble Bench for considering closure of opportunity for filing evidence affidavit against Respondent
No.1.