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Judgment
6 paragraphs · 87 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent. From the affidavit of service, it appears that notice has been
served upon the respondent through more than one means between 27.11.2021 and 3.12.2021.
In the interest of justice, one more opportunity is granted to the respondent to appear, if it wants to contest the matter. The prayer for ex-parte
hearing may be considered on the next date.Â
Post the matter under the same head on 18.2.2022.
Interim prayer shall be considered on the next date.