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Judgment
6 paragraphs · 89 wordsHeard learned counsel for the petitioner.
Even today nobody appears for the respondents although they have been served with notices between 3rd and 18th March 2021.
In view of the observations made in the last order dated 9.4.2021, it is ordered that the petition shall be heard exparte against the respondents who do
not appear by the next date.
Post the matter before the Court of Registrar on 7.9.2021 for passing necessary orders and directions to make the petition ready for hearing.
Interim order shall continue until further orders