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Judgment
Case taken up. Learned Counsel for both side are present.
Heard over Miscellaneous Application moved under Order IX Rule 7. The ground of absence, is being said to be the bereavement in the family of the arguing Counsel. Written submission for Respondent is being said to ready and said to be filed, in the course of the day.
A request is for recall of order to proceed ex-parte i.e., Order dated 18.07.2024.
This has been vehemently opposed by other side for payment of cost. Accordingly, in the interest of natural justice, this application is being allowed, subject to payment of cost Rs. 2,000/-. However, written submission by Respondent be got filed in the course of the day.
List the matter on 23.10.2024 "for final arguments".