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Judgment
3 paragraphs · 92 words1.
We see no reason at present to pass any order in M.A. No. 138/2023 discharging the counsel appearing on behalf of the counsel for the respondent no.3. the same shall be taken on at the time of final hearing.
2.
Counsel appearing for the respondent no.1 assures that they shall remain present before the court of Registrar for taking evidences and framing of the issues.
3.
In view of the assurance given by the counsel for the respondent no.1, this matter will be listed before Court of the Registrar on 18.09.2023.