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Judgment
3 paragraphs · 91 words1.
Learned Counsel for both side are present.
2.
Perusal of order-sheet reveals that Miscellaneous Applications had already been disposed of and Respondent was given time to file document in rebuttal, for which time was taken. But erroneously, it was written, to be time for filing counter. Whereas, application itself was disposed of, no question of any counter over it, was there. Now, one week's time is being requested for filing additional document, in rebuttal, by Respondent. Let it be filed so.
3.
List the matter on 25.01.2024 'for final arguments'.