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Judgment
7 paragraphs · 95 wordsAhanthem Bimol Singh, J
Mr. Lenin Hijam, learned A.G., appeared for the applicants.
Despite repeated service of notice upon the respondent, the respondent did not appeared before this Court.
The learned A.G., accordingly, prays for taking up this condonation application ex-parte.
In the interest of justice, on more chance is given to the respondent to appear before this Court and defend his case.
Accordingly, let this case be listed again on 12.02.2025.
It is made clear that if the respondent did not appear on the next date of hearing, the matter will be proceeded ex-parte.