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Judgment
12 paragraphs · 231 wordsHeard learned counsel for the petitioner and learned counsel for the respondent in TP No. 69 of 2020. Nobody appears on behalf of other
respondents. Mr. Sunando Raha submits that he has already filed vakalatnama and seeks another four weeks' time to file reply. As prayed, four
weeks' final time is granted for filing reply.
On the last date, respondent in TP No. 73 of 2020 had appeared through Mr. Sukhpreet Maan, Advocate. But he does not appear today nor he has
filed any vakalatnama or reply. If vakalatnama and reply are not filed by the next date, order for ex-parte hearing may be passed against the
concerned respondents.
Order for ex parte hearing in respect of non - appearing respondents in other matters shall also be considered on the next date, if required.
Learned counsel for the petitioner seeks permission to serve fresh notice upon respondents in TP Nos. 65 and 68 of 2020 on the ground that they
could not be served with notices on their known addresses. The prayer for notice through paper publication is allowed. Notices may be served
upon the concerned respondents in the aforesaid two matters through publication in two leading newspapers of the concerned area ; one should be in
vernacular. Affidavit of service in respect of paper publication should be filed within three weeks.
Post the matter under the same head on 11.5.2021.Â