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Judgment
6 paragraphs · 105 wordsHeard Mr. Kunal Tandon, learned counsel for the petitioner and Mr. Rounak Nayak and Mr. Vidit Monga, learned counsel for respondent Nos. 1
and 2 respectively who have prayed for three weeks' more time for filing reply.
Considering that sufficient time has already been granted for reply, three weeks' further time is granted, but by way of last opportunity. If no reply
is filed, right to file reply shall be foreclosed and it will be presumed that respondents do not want to contest the matter . Time for rejoinder shall
be considered on the next date.
Post the matter under the same head on 14.4.2021.