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Judgment
Heard learned counsel for the petitioner. Nobody appears for the respondents.
By the last order passed on 27.7.2021, this Tribunal accepted the request of the learned counsel appearing for respondent no. 1 as well as learned
counsel for respondent nos. 2 and 3 to discharge them from the obligation to represent the respondents for good reasons indicated in the said order.
In the interest of justice, fresh notice through email and speed post were directed to be sent and the same have been sent by the petitioner as well as
by the office of this Tribunal at the given ID and the address at which notices were earlier served. Inspite of an indication in the last order that if
the respondents do not appear the prayer of the petitioner may be considered on the basis of materials available on record, the respondents have
chosen not to appear.
Learned counsel for the petitioner prays for ex-parte hearing of the petition. In the peculiar facts of the case, the prayer is allowed.
Let the matter be listed before the Court of Registrar on 13.9.2021 for passing necessary orders and directions to make the petition ready for early
hearing as the prayer for ex-parte hearing has already been allowed.