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Judgment
IA No. 738/2023
IA No. 851/2020 has been fixed for pronouncement today, however, before the pronouncement of the order on the application, Ms. Meenu Marwaha, Advocate, mentioned that an IA No. 738/2023 had already been filed for setting aside the order dated 24.02.2023 in IA No. 851/2020 and the aforesaid application may be considered before the pronouncement.
On the aforesaid submission of the learned counsel for the applicant in IA No. 738/2023, the application, which has been fixed for 19.07.2023, called for from the Registry and preponed for today, and the same is taken up for consideration.
On perusal of the application, it is noticed that since the respondent had not appeared in application No. 851/2020 for the last two hearings till the order was reserved, nor any ex-parte order was passed. The reply filed by the respondent/applicant has been considered on merits before reserving the order. Therefore, the application filed for setting aside the order dated 24.02.2023 is rendered infructuous and disposed of accordingly.
IA No. 851/2020
Vide separate order of the even date, the application bearing IA No. 851/2020 is allowed and disposed of accordingly.