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Judgment
5 paragraphs · 93 wordsWe have heard the counsel for the petitioner at length.
Nobody appears for respondent.
Looking to our previous order dated 17.5.2022 party in person who is the Director of the respondent namely Mr. Aneesh Maniyan, was present on 25.8.2020and he had sought for time for filing reply.
On the last date 17.5.2022 nobody was present on behalf of the respondent and today also neither the reply has been filed nor the aforesaid Director is present.
Hence, with a view to give one more chance to the respondent, this matter is adjourned to 22.11.2022.