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Judgment
4 paragraphs · 107 wordsCase is taken up in virtual mode. Learned counsel for the petitioner is present but none is for respondent. It may be owing to technical glitch.
List the matter under the head "for directions" on 21.9.2022.
As this matter is of old year i.e. 2017 and has been listed after a long gap of time, in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent through email/speed post/fax indicating next date of hearing for enabling the presence of respondent.
Learned counsel is also expected to communicate and intimate the other side about fixing of date and order passed above.