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Judgment
5 paragraphs · 103 wordsHeard learned counsel for the parties. It appears from the records that respondent nos. 1 and 2 have paid the cost and filed their reply on 5.2.2021. It
appears from the submissions of learned counsel for the petitioner that a copy of the reply of respondent no. 2 for some reason has not been received
by her. Let another copy of the reply be served on her during the course of the day.
As prayed on behalf of petitioner, 10 days' time is granted for filing rejoinder.
Post the matter under the same head on 26.2.2021 for considering the prayer for interim relief.