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Judgment
4 paragraphs · 135 wordsThis application has been preferred by the respondent because the authorised representative of the respondent earlier was Mr. Ankush Bhuranda now the authorised representative(AR) is substituted by the respondent as Mr. Rakesh Kumar Singh s/o Mr. Subhash Chandra Singh.
Having heard the counsels for both the sides and looking to the facts and circumstances of the case this MA No. 289 of 2022 is hereby allowed to the extent that the authorised representative of the respondent shall now be replaced as Mr. Rakesh Kumar Singh s/o Mr. Subhash Chandra Singh instead of earlier AR Mr Ankush Bhuranda. The affidavit filed by earlier AR shall remain intact as it is.
MA is allowed and disposed of.
The matter may be listed before the Court of Registrar on 28.7.2022 for taking further evidences.