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Judgment
IA 3893 of 2022:- The present Application is file by the Applicant Mr. Sanjay Rathi seeking an order for condonation of delay of 6 days in filing Affidavit in reply on behalf of the Respondent No. 12 in Interlocutory Application bearing IA No. 3463 of 2022. Having considered the submissions made by the Counsel appearing for the Applicant and on perusal of the averments in the present Application this bench deems it fit and proper to condone the delay of 6 days in filing affidavit in reply. Affidavit of reply has been taken on record. Hence, IA 3893 of 2022 is disposed of as allowed. In that view of the matter, Original Applicant is at liberty to file rejoinder if any in IA 3463 of 2022 by serving an advance copy on the other side well before the adjourned date.
IA 3896 of 2022:- The present Application is file by the Applicant Mr. Virender Samani seeking an order for condonation of delay of 5 days in filing Affidavit in reply on behalf of the Respondent No. 10 in Interlocutory Application bearing IA No. 3463 of 2022. Having considered the submissions made by the Counsel appearing for the Applicant and on perusal of the averments in the present Application this bench deems it fit and proper to condone the delay of 5 days in filing affidavit in reply. Affidavit of reply has been taken on record. Hence, IA 3896 of 2022 is disposed of as allowed. In that view of the matter, Original Applicant is at liberty to file rejoinder if any in IA 3463 of 2022 by serving an advance copy on the other side well before the adjourned date.
IA 3898 of 2022:- The present Application is file by the Applicant Mr. Kishore Biyani seeking an order for condonation of delay of 5 days in filing Affidavit in reply on behalf of the Respondent No. 1 in Interlocutory Application bearing IA No. 3463 of 2022. Having considered the submissions made by the Counsel appearing for the Applicant and on perusal of the averments in the present Application this bench deems it fit and proper to condone the delay of 5 days in filing affidavit in reply. Affidavit of reply has been taken on record. Hence, IA 3898 of 2022 is disposed of as allowed. In that view of the matter, Original Applicant is at liberty to file rejoinder if any in IA 3463 of 2022 by serving an advance copy on the other side well before the adjourned date.
IA 3899 of 2022:- The present Application is file by the Applicant Mr. C. P. Toshniwal seeking an order for condonation of delay of 6 days in filing Affidavit in reply on behalf of the Respondent No. 9 in Interlocutory Application bearing IA No. 3463 of 2022. Having considered the submissions made by the Counsel appearing for the Applicant and on perusal of the averments in the present Application this bench deems it fit and proper to condone the delay of 6 days in filing affidavit in reply. Affidavit of reply has been taken on record. Hence, IA 3899 of 2022 is disposed of as allowed. In that view of the matter, Original Applicant is at liberty to file rejoinder if any in IA 3463 of 2022 by serving an advance copy on the other side well before the adjourned date.