B.M. RISALDAR Vs. LIYAKAT

JUDGEMENT

(1.) Though the matter is called twice, there is no representation on behalf of petitioner.

(2.) The captioned petition was listed on 19/11/2021. On that day there was no representation on behalf of petitioner.

(3.) Thereafter, the petition was listed on 14/1/2022 and finally two weeks time was granted to remove all office objections and to furnish fresh process fee for issuance of notice to un-served respondents.