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Judgment
2 paragraphs · 105 wordsHeard learned counsel for the petitioner and Mr. Vikram Singh, learned counsel for respondent no. 2. Vakalatnama on behalf of respondent no. 2 appears to have been filed within the time permitted. However, for reply, Mr. Vikram Singh prays for two week's further time on account of illness of the representative of respondent no. 2. The prayer is allowed, but by way of last opportunity. If reply is not filed within two weeks, the right to file reply shall stand fore-closed.
Post the matter before the Court of Registrar on 25.10.2021 to pass necessary orders and directions to make the petition ready for early hearing.