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Judgment
8 paragraphs · 118 wordsHeard learned counsel for petitioner and learned counsel for respondent no. 2. Nobody appears for respondent no. 1 against whom an order for
exparte hearing have been passed long back.
Petitioner has filed an MA for fixing early date of hearing. Because of the prevailing pandemic and request for respondent no. 2 for physical hearing,
no date of hearing could be fixed earlier.
It is expected that the situation shall improve within a fortnight. This Tribunal has also made preparations for allowing physical hearing together with
virtual hearing through video conferencing, if the parties so desire.
M.A is allowed and disposed of accordingly.Â
In the light of above facts, let this matter be listed ""for hearing"" on 24.2.2022.