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Judgment
5 paragraphs · 127 wordsLearned counsel for the petitioner is connected in this virtual proceeding but none is connected for the respondent owing to technical glitch. Pleadings and evidences are said to complete and final arguments is remaining.
List on 16.11.2022 for final arguments.
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.
In the meantime written arguments may be exchanged and filed in the records of this Tribunal.