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Judgment
10 paragraphs · 195 wordsHeard learned counsel for the petitioner and nobody appears even today for the respondent.
On hearing learned counsel on the prayer to pass an interim decree on admission, it is found that the alleged admission on account of respondent's
signature on Statement of Account in Annx. P-5 may not amount to an unequivocal admission because from earlier annexure containing subsequent
statement of account till the date of disconnection, it is evident that some payments have been made by the respondent. In such circumstances, the
Tribunal will have to apply its mind to the statement of account and come to an independent finding on merits in respect of money claimed by the
petitioner in this petition. It will not be safe to pass interim decree on admission alone at this stage.
Since the respondent has avoided to appear in spite of notice served in August 2021, the petition shall be heard exparte.
Let the matter be listed before the Court of Registrar on 11.1.2022 to pass necessary orders and directions to make the petition ready for early
hearing.
Petitioner will be at liberty to mention the matter for fixing a date of hearing in April 2022.