1. Case taken up.

2. Neither Respondent, nor the Counsel, more so, the Order to proceed exparte was there. Counsel for Petitioner was to file updated calculation, the same is said to have been compiled with.

3. One Counsel, Ms Vinnie Sharma, claiming to be a Junior Counsel of Mr Piyush Sharma, Advocate is mentioning that Respondent is to change its lawyer and for that appropriate application alongwith fresh Vakalatanama is to be filed a week. Owing to absence of previous Counsel, Order to proceed ex-parte was got passed. But, as on today, neither Vakalatnama, nor any application is there.

4. In the interest of Justice, and in view of Principle of Natural Justice, this request is being accepted, with a condition to file appropriate application alongwith fresh Vakalatnama positively within three weeks.

5. List the matter on 06.01.2027 "for further hearing".