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Judgment
1 paragraphs · 127 wordsMr. Shanthi Bhushan appears on behalf of Respondents No.1 & 2 and informs the Court that he has been appointed as the Assistant Solicitor General, Govt. of India and, thus, he is unable to appear in these matters. Time was prayed on behalf of Respondents No.1 & 2 by Mr. Shanthi Bhushan so that they may engage some other lawyer and take appropriate steps in the matter. As prayed for, two weeks time is given to Respondents No.1 & 2 for filing a fresh Affidavit in the matter. However, there shall be no further extension of time and the matter shall be placed before the Hon'ble Bench for passing appropriate orders on any convenient date. List the matter before this Court on 12th October, 2021 for directions.