Learned counsels for Petitioner as well as Respondent no. 2 are present. None is for Respondent no. 1. Proceeding against Respondent no.1 was ex-
parte since previous dates. Hence, the same shall run as ex-parte.
Pleadings and evidences are said to be complete and only final argument remains. Let written arguments, if any, after exchange in between, by both
sides, be got filed within four weeks.
List the matter ‘for hearing’ on 02.3.2023.
