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Judgment
5 paragraphs · 127 wordsCase taken up. Learned Counsel for Petitioner is present. Proceeding against Respondent is running ex-parte.
Miscellaneous Application No. 72 of 2016 was moved in year 2016, with a request for substituted service over Respondent, by way of publication. Whereas, order sheet reveals, that Respondent had appeared, it had filed its reply as well as evidences. Opportunity for filing written submission, was also availed, though not filed, and on the absence of consecutive two dates, order to proceed ex-parte was passed.
Hence, this Miscellaneous Application of year 2016 had already been either decided or become infructuous. Office is wrongly mentioning this Miscellaneous Application for disposal, as pending.
Accordingly, this Application, being infructuous, stood disposed of.
List the matter on 23.10.2024 “for final hearing”.