Learned Counsel for the Petitioner is present. None appears  for the Respondent.

Final opportunity of four weeks is granted to the Respondent to appear before this Court either in-person or through counsel and join the proceedings of this case; otherwise,  this matter will be listed before the Hon'ble Bench for appropriate Orders/Directions.

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

List for Directions on 03.12.2026.