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Judgment
5 paragraphs · 116 wordsMr Himanshu Dhawan, learned counsel for respondent nos. 1 and 2 is permitted to file Vakalatnama on behalf of respondents within one week.Â
Petitioner prays for, and is granted, two weeks' time for filing rejoinder to the reply on behalf of respondent no. 2.
Mr Dhawan submits on instructions that respondent no. 1 has suffered bereavement and, therefore, no instructions can be given by him for reply.
In the facts of the case, six weeks’ time is granted to respondent no. 1 for filing reply failing which the right shall stand foreclosed.
Post the matter before the Court of Registrar on 7.5.2021 for passing necessary orders and directions to make the petition ready for hearing. Â