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Judgment
4 paragraphs · 153 wordsFurther time of two days was prayed on behalf of Respondent No.1 enabling them to file their Evidence Affidavit.
A prayer was made on behalf of Respondent No.1 for waiver of the cost imposed earlier on the ground that Respondent No.1 is a Govt. entity and they could not file their Evidence Affidavit because of a surge in Covid 2019 related cases in the concerned state.
Initially, the Learned Counsel appearing for the Petitioner refused to concede the prayer but subsequently he changed his stand. As prayed for, Respondent No.1 is given time till tomorrow i.e. 16/09/2021 for filing the Evidence Affidavit without cost failing which the Evidence Affidavit shall be accepted subject to payment of the cost imposed earlier.
Respondent No.2 has stopped taking steps in the matter since 19/11/2019. List the matter before the Hon'ble Bench for passing appropriate orders. Put up the matter thereafter on 29th October, 2021 for directions.