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Judgment
8 paragraphs · 170 wordsOn the last occasion i.e. on 18.2.2021, issues were settled in the matter.  Mr. Anajani Kumar Mishra, appearing for the petitioner submits that
only one issue proposed by him has been settled.  Perusal of the case record reveals that he has not submitted any draft issues in the matter.Â
Prior to that, the matter was pending for settlement of issues since 6.11.2020.  It was also submitted by Mr. Mishra that the proposed issues were
read over to the court.  Mr. Mishra also submitted that he did not appear in the matter on 18.2.2021 rather some other junior from his office had
appeared.
   Since the issues have already been framed in the matter it cannot be now re-settled on oral arguments.  The matter is pending for filing
evidence affidavit on behalf of the petitioner.  Further time of four weeks is given to the petitioner for filing evidence affidavit in the
matter.   List the matter on 12th May, 2021 for directions.