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Judgment
7 paragraphs · 179 wordsReport was called from the Office in respect of B.P. No. 302, 303, 307 and 312 of 2020 so that the same may be tagged with the present
petitions.  These petitions are analogous matters.  Office has reported that issues have already been framed in B.P. No. 302, 303, 307 and
312 of 2020 which are at evidence stage.  The petitioner in those matters has also filed its evidence affidavit but the evidence affidavits of the
respondents are still awaited. In the instant matters, issues are yet to be framed.  It was submitted on behalf of the petitioner that one week
time be granted for filing the draft issues, as the pleadings are complete in the instant matters. The respondent also needs one week time for filing
the draft issues in the instant matters. The prayer of the respondent for tagging-up the matters with B.P. No. 302, 303, 307 and 312 of 2020 shall
be taken up after the present matters reach the same stage. List the matters on 6th August, 2021 for framing of issues.
