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Judgment
4 paragraphs · 119 wordsCase taken up. Learned counsel for the petitioner is present. Learned counsel for the respondent is absent. As the matter was listed for final hearing on 29.8.2019 and thereafter an MA was decided on 29.4.2022 but it was in the absence of respondent. Hence, now list for final hearing notice of this date be issued to respondent and its counsel by learned counsel for petitioner as well as by this Tribunal.
List the matter "for directions" on 23.9.2022.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties on or before the next date.
After the court is over, Mr. Siddharth Sharma appears on behalf of the respondent and apprised of the order.