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Judgment
4 paragraphs · 93 words1.
Case taken up. Learned Counsel for Petitioner and Respondent No. 1 are present.
2.
Respondent No. 2, used not to appear, inspite of its appearance till evidence affidavit. Hence, there remains nothing except to proceed ex-parte against Respondent No. 2.
3.
Learned Counsel for Petitioner mentioned that written submission will be filed, in the course of day. Let it be filed so. Counsel for Respondent No. 1 is requesting for time, for filing its written submission. Let it be filed, within four weeks.
4.
List the matter on 16.07.2024 “for further hearing”.