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Judgment
5 paragraphs · 104 wordsCase taken up. Learned Counsel for Petitioner and Respondent No. 2 are present. None is for Respondent No. 1.
Whereas, Counsel was said to have appeared previously and some settlement talk was there. Time is being requested for filing reply by Respondent No. 2.
Let reply by Respondent No. 1 as well as Respondent No. 2, be got filed, within four weeks. Then after, replication, if any, may be filed, within two weeks.
List the matter on 16.08.2024 “for further hearing”.
Learned Counsel for Petitioner is to communicate to Respondent No. 1 with regard to this date and direction.