Learned Counsel for the Petitioner is present. Nobody appears on behalf of the Respondent. The examination-in-chief has already been filed by the Petitioner. Another opportunity of four weeks is granted to the Respondent to appear before this Court either in-person or represent itself through counsel to join the proceedings, otherwise the matter will be placed before the Hon'ble Bench for Orders/Directions.

List for Directions on 01.12.2026.