The examination-in-chief on behalf of the Petitioner's witness is on record.

Perusal of the record indicates that the Respondent has not been appearing in this matter for a quite long time. 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.

A copy of this order be sent to the Respondent by email and by speed-post as well.

List for Directions on 07.12.2026.