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Judgment
3 paragraphs · 89 words1.
Case taken up. Learned Counsel for both side are present. Some substitution application by Petitioner is being said to have been received in soft copy and the same is to be filed within a week. Time for the same is being requested.
2.
Let substitution application, if any, after exchange with other side, be got filed within a week. Counter and rejoinder, if any, over this application, may be exchanged and filed on record. Let it be filed so.
3.
List the matter on 07.02.2024 'for further hearing'.