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Judgment
6 paragraphs · 159 wordsMr. Nittin Bhatia, Advocate for petitioner seeks further time of two days for filing his evidence affidavits stating that the affidavits are ready and he
would be serving a copy of the same to the opposite counsel during the course of the day.   Mr. Bhatia further states that the affidavits could
not be filed because of his personal difficulty as his mother is admitted to a hospital since last several days. Given the reason, further time of two
days is granted to petitioner to file evidence affidavit.  It is made clear that in case the evidence affidavits are not filed by the petitioner by the
extended time i.e. by 18.2.2021, the Registry shall accept it after payment of consolidated cost of Rs. 5000/- in favour of opposite side.   The
respondent may file its evidence affidavit in four weeks after filing of evidence by the petitioner. List on 25th March, 2021 for directions.  Â