1. Case taken up. Learned Counsel of Petitioner is present. Proceeding against Respondent is running exparte.

2. The documents which were made annexure to the Petition, are the photocopies, but, the same had not been annexed with the affidavit filed as a evidence by the Petitioner, nor those are the primary one, nor a secondary one proved to be taken as a primary one  and admissible in evidence. The statutorily required affidavit, under Section 65B of the then Evidence Act, presently under Section 63 of the Bharatiya Sakshya Adhiniyam, is also not there on record.

3. Counsel for Petitioner mentioned that she has been subsequently engaged in the matter, hence, all these things are to be got cured first, then argument is to be advanced. Let all these be got cured within six weeks.

4. List the matter on 14.12.2026 “for further hearing”.