AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 86 wordsEvidence affidavits have been filed on behalf of both the parties. It was submitted on behalf of the Respondents that they have not received a copy of the evidence affidavits filed by the Petitioner. The learned counsel appearing for the Petitioner undertakes to serve a copy of the evidence affidavits filed by them electronically during the course of the day.
Since pleadings and evidences are complete in the matter, let the matter be listed before the Hon'ble Bench under the head "For Hearing" in due course.