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Judgment
5 paragraphs · 145 wordsCase taken up. Learned Counsel for Petitioner is present. None for Respondent nor compliance report of order that 07.07.2023 is there.
Order dated 07.07.2023 itself reveals that service was sufficient. Appearance for and on behalf of Respondent was there. But owing to none present on the date, this Bailable Warrant was issued. The name of Respondent Counsel Mr. Debojyoti Bhattacharya is given in cause list.
Learned Counsel for Petitioner vehemently pressed that Counsel was present on 03.11.2023, when matter was adjourned. Hence, the notice is sufficiently served and it is deliberate avoidance by Respondent.
Under above pretext, there remains nothing except to proceed ex-parte against Respondent in this civil proceeding. Proceeded ex-parte against Respondent. Let evidence, by way of affidavit, alongwith fresh power by Petitioner, IRP be got filed within four weeks.
List the matter on 29.02.2024 'for further hearing'.