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Judgment
6 paragraphs · 178 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent even today and hence, prayer for exparte hearing has been reiterated in view of observations in the last order dated 25.1.2022.
The records, however, discloses that a letter in Hindi from one Mr. Sunil Sharma claiming to be proprietor of the respondent firm, has been received in the Registry on 10.2.2022 but Mr. Sharma or any authorised representative does not appear today.
The Rules of procedure governing this Tribunal requires pleadings to be in English only. Hence, let a copy of this order be communicated to the respondent so that if he is so advised, he may file his reply in English within two weeks from today.
It will be open for the petitioner to file a rejoinder to such reply, if filed, within three weeks thereafter.
List the matter under the same head on 12.4.2022.
It is made clear that if no reply is filed or if nobody appears for the respondent on the next date, prayer for exparte hearing shall be considered on its merits.