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Judgment
5 paragraphs · 137 wordsLearned Counsel for both side are present. An application under Order 9 Rule 7 has been filed. The ground of absence has been said to be owing to ailment. Pleadings were said to complete and file was scheduled for hearing.
This is being opposed by Counsel for other side. But the above fact is not being opposed that file was fixed for final hearing and pleadings wee complete.
Having heard and gone through and considering the principles of Natural Justice, this application merits to be allowed with cost. This application is being allowed on cost of Rs. 1000/- (Rupees One Thousand only). Order for proceeding ex-parte is thereby recalled, on the payment of above cost to the other side.
List the matter 'for final hearing' on 12.07.2023.
Date previously fixed on 03.05.2023, has been rescheduled as above.