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Judgment
4 paragraphs · 109 wordsB. Bhattacharjee, J
Mr. M.U. Ahmed, learned counsel appearing for the petitioner submits that an affidavit showing the factum of delivery of notice upon the sole respondent has been filed. As per the affidavit, the notice was delivered upon the respondent on 04.02.2026. However, there is no appearance on behalf of the respondent when the matter is called today.
It is further submitted by the learned counsel for the petitioner that the petitioner and respondent have been asked to appear before the Trial Court on 15th April, 2026, to explore the possibility of mediation between the parties.
In view of the submission, list this matter after 4 (four) weeks.