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Judgment
5 paragraphs · 110 words
Even after revised list, none is for either side. This petition is of old year i.e. 2018 and has been listed after a long gap of time.
Let the matter be fixed ‘for directions’ on 2.12.2022.
In the interest of justice, let notice be issued to both counsels / parties by the Registry of this Tribunal indicating next date of hearing through email/speed post/fax.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.
After the Court is over, Mr. Bhagwan Swarup Shukla appears for the respondent. He is apprised of the order passed today and his presence is being marked.