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Judgment
2 paragraphs · 110 wordsIt was submitted on behalf of Respondents No.4 and 5 that they intend not to file any evidence affidavit in the instant matter. Earlier, the evidence affidavits have been filed on behalf of the Petitioner as well as Respondent No.1. No Reply has been filed on behalf of Respondents No.2 and 3 in the matter. For want of pleadings, this Court is of the opinion that no purpose is likely to be served by allowing time to Respondents No.2 and 3 for filing their evidence affidavits.
Evidence and pleadings appear to be complete in the matter. Let the matter be listed before the Hon'ble Bench for hearing in due course.