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

Learned Counsel for the Petitioner submits that as submitted on the last occasion Petitioner is going to file the proposed MA before the Hon'ble Bench for proceeding ex-parte in the matter. Hence, this matter may be adjourned to some other date. 

Perusal of the record indicates that 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 to represent itself through its 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 01.12.2026.