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Judgment
2 paragraphs · 90 words
At the request by counsel for the petitioner to move an amendment in the memo of the petition, this matter is adjourned to 22.7.2022.
Counsel for the petitioner is permitted to file amended memo of the petition and the petitioner shall supply the copy of the amended memo of the petition to the counsel for respondent nos. 1 and 2. Counsel for the respondent, shall file reply to the amended memo of the petition within four weeks. Rejoinder, if any, may be filed within a further period of two weeks.