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Judgment
5 paragraphs · 133 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent even today.
In view of observations in the last order dated 7.10.2021 and considering that the respondent has not appeared in spite of notice in August 2021 the prayer for ex-parte hearing is found to have merits.
Learned counsel for the petitioner prays for an interim relief. The petitioner has prayed for a money decree for a larger sum of money along with interest but the interim prayer is for Rs. 22,04,063.00 on the ground that respondent has admitted the aforesaid amount as payable by him to the petitioner.
If the respondent does not appear by the next date, the petition shall be considered on its merits including the prayer for interim relief.
Post the matter under the same head on 13.12.2021.