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Judgment
4 paragraphs · 114 wordsLearned Counsel for both side are present and It was vehemently argued, by Counsel for Petitioner, that order of this Tribunal is not being complied with. Respondent was expected to be present in person. Didn't obey. Whereas, Petitioner is repeatedly present before this Tribunal.
Learned Counsel for Respondent mentioned that owing to lack of communication of today's date, Respondent is not present. Whereas, he had responded on previous dates. One date be given for him.
List the matter on 16.05.2024 “for further hearing”.
Parties to be present, in person on above date, and try their best for settlement, if any, otherwise, matter will be heard on merit, on that date.