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Judgment
6 paragraphs · 113 wordsAt the outset learned counsel for the petitioner prays to withdraw BP No. 221 of 2021 on the ground that issues have been settled outside the Court.
There is no opposition. The prayer is allowed. BP No. 221 of 2021 is disposed of as withdrawn.
In BP No. 223 of 2021 Mr. Abdul Hakhim, learned counsel for both the respondents prays for one week's more time to file vakalatnama and reply.
The prayer is allowed. Any further time for this purpose shall be on appropriate costs only. If reply is filed, then the petitioner may file rejoinder to
the same within four weeks thereafter.
Post this matter under the same head on 8.10.2021.