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
5 paragraphs · 128 wordsCase taken up. Learned Counsel for both side are present.
Affidavit said to be filed by Counsel for Respondent No. 1, is being said to be an affidavit of Advocate, on the basis of contention made by party in person. He is not personally known to those facts, except by saying of his client.
Such facts may never be brought on record, by way of personal affidavit of an Advocate, nor it is permitted. Two weeks’ time is being requested, for filing written reply, of the Petition. Let it be filed so. Rejoinder, may be filed, within two weeks thereafter.
List the mater on 29.05.2024 “for further directions”.
Counsel for Respondent No. 2, is to file fresh Vakalatnama. Let it be filed so.