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Judgment
4 paragraphs · 108 wordsLearned counsel for respondent no. 2 is present. Even after revised list, none is present for petitioner and respondent no. 1. As this matter is of old year i.e. 2018 and has been listed after a long gap of time. Pleadings and evidences are said to be complete.
Accordingly, let the matter be listed 'for directions' on 16.9.2022.
In the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent no. 1 / petitioner through email/speed post/fax indicating next date of hearing.
Learned counsels are also expected to communicate and intimate the other side about fixing of date and order passed above.