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Judgment
4 paragraphs · 118 words
Biswanath Somadder, CJ
In our last order dated 20th September, 2023, we had granted leave to Mrs. Manita Pradhan to retire from the matter. Consequently, the Registry struck off her name and issued notice to the respondent, namely, M/s Tashi Delek Gaming Solution (P) Ltd. However, till date, no one has entered appearance on behalf of the said respondent.
In such circumstances, we are left with no alternative but to adjourn the matter till a fortnight after the winter vacation.
We make it clear that in the event no one enters appearance on behalf of the respondent on the next date, we will have no option but to proceed ex-parte, considering the facts and circumstances of the case.