AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 112 wordsThis matter was listed today for framing of issues. Ms. Aashi Arora, Advocate for Petitioner comes ready with her draft issues. Ms. Tanya Aggarwal, Advocate for Respondent No. 1 seeks adjournment stating that she has not yet received copy of the Rejoinder Affidavit from the opposite counsel.
Ms. Aashi Arora, undertakes to forward a soft copy of the Rejoinder Affidavit to the opposite counsel during course of the day.
Ms. Swasthi Mishra, Advocate for Respondent No.2 seeks further time of two weeks for filing her Vakalatnama stating that her short reply and an application seeking deletion from array of parties is already on record.
As prayed to list for Issues on 02.02.2024.