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Judgment
Heard Learned Counsel for the Decree Holder. Today, nobody has appeared for the judgment debtor. Learned Counsel for the applicant / decree
holder submits that directions for supplying legible copies of some of the Annexures made through the last Order dated 30/11/2021 has not been
complied by the other side and, therefore, decree holder could not file its response to the Affidavit of the judgment debtor filed on 22/09/2021. It will
be open for the decree holder to contact the Learned Counsel for the other side for obtaining legible copies and to file a response to the Affidavit of
22/09/2021 by the next date, if it is possible. The contact details of Mr. Sujit Gupta and Mr. Sanjay Gupta, Advocates appear in the Cause List but if
any further particulars are required, Mr. Vibhav Srivastava, Advocate can have further details from the Registry for the aforesaid purpose.
Petitioner should come ready on the next date as to what further steps need be taken in this matter.Â
Post the matter under the same head on 21st February, 2022.