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Judgment
2 paragraphs · 100 wordsLearned Counsel for Respondent No. 1 is requesting for further time for filing his Vakalatnama as well as written submissions for and on behalf of Respondent No.1. Vakalatnama is ready with him, but it couldn't be filed in between, because of late receipt of the same and office had not accepted it. Let it be filed alongwith its written submission in the office, within two weeks. Learned Counsel for Petitioner as well as Respondent No.2 may also file their written submissions within two weeks and it may be exchanged with Respondent No.1 too.
List the matter 'for hearing' on 26.04.2023.