Learned counsel for respondent mentioned that client had given discharge. Some new counsel is to be engaged by the respondent. Discharge
application shall be filed by this present counsel.
Vide previous order, this old year petition of 2015 was scheduled for final hearing on today and respondent is not there.
A counsel appearing mentioned that there is discharge of the counsel. Under above pretext, let a notice through police mode be issued to the
respondent(s) for being present before this Tribunal for placing its version, fixing date for further direction, by office.
Hence, let steps be taken, by way of affidavit, detailing police station etc. for making the service through concerned police station to respondent(s).Â
It be filed by the petitioner within two weeks.
List the matter ‘for directions’ on 10.1.2023.
