1. Case taken up. Learned Counsel for both side are present.

2. These two Miscellaneous Applications are listed together, whereas, there is specific order of this Tribunal that the Petition is to be decided, wherein, these Miscellaneous Applications will be decided together. Hence, separate listing is not needed. More so, Learned Counsel for Petitioner mentioned that the relief prayed by those Miscellaneous Applications are to be adjudged in final Petition. Hence, they need not to be listed separately.

3. Learned Counsel for Respondent No. 1 mentioned that inspite of its best effort, Respondent No. 1 is neither giving any instruction, nor cooperating for its behalf. Hence, either a discharge be given or a notice to Respondent No. 1 be got issued.

4. Let, this fact be got communicated by Counsel itself to its client, with regard to proposed discharged and opportunity to engage Counsel afresh, if Respondent No. 1 desires so. And in a case no response, the proceeding against Respondent No. 1 may be taken exparte. Then Counsel need not to appear. But, the notice of this discharge is to be given by the Counsel and be placed on the record.

5. List the matter on 19.12.2026 “for further hearing”.