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Judgment
7 paragraphs · 158 wordsNobody appears for the petitioners despite repeated calls.  On the last occasion, Mr. Nittin Bhatia appeared for the petitioners and was granted
further time upto 18.2.2021 for filing evidence affidavits in the remaining matters.  It was made clear in the order dated 16.2.2021 that if the
evidence affidavits were not filed within the extended time of two days i.e. upto 18.2.2021 failing which Registry shall accept it after payment of
consolidated cost of Rs. 5000/-.  Since nobody appears for the petitioners today, I feel it proper to extend the time for filing evidence affidavitsÂ
by one week , subject to payment of cost imposed earlier.    In case the evidence affidavits are not filed within one week from today, the
matters may be placed before Hon’ble Bench for appropriate orders.  Respondents may file their evidence affidavits, subsequent thereto,Â
within four weeks.   List the matters on 7th May, 2021 for directions.