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Judgment
3 paragraphs · 99 wordsCounsel appearing for the respondent is seeking time to file reply of affidavit filed by the petitioner dated 20.5.2022. Counsel for the respondent submitted that the petitioner has stated incorrect facts on oath, as a result of which, a reply is necessitated wherein all the details of the payment due and the record of the payment that has been paid by the petitioner to the respondent is submitted.
Time, as prayed for, is granted to the respondent to file a reply to the affidavit filed by the petitioner dated 20.5.2022.
This matter is therefore adjourned to 5.7.2022.