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Judgment
3 paragraphs · 61 words
There is no representation by both parties when the matter was taken up for hearing on 19.10.2020.
Counsel for Petitioner has been directed in the last hearing to take notice to the respondents and file affidavit of service. As per the Registry’s record, no affidavit of service has been filed till date.
Hence, this Application IBA/38/2020 is dismissed for non prosecution.