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Judgment
3 paragraphs · 86 wordsLearned Counsel for both side are present. Learned Counsel for Respondent is requesting four weeks' time for filing documents in rebuttal of the documents filed by the Petitioner. The documents filed is said to be of old year and the relevant document are still to be obtained from the Office of the Respondent.
Let rebuttal, if any, be filed within four weeks. Written arguments, by both sides, after exchange in between, be also filed in the above period.
List the matter ‘for final hearing’ on 02.5.2023.