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Judgment
4 paragraphs · 97 words1.
Heard counsel appearing for the petitioner at length. Nobody appears on behalf of the respondent no.1. Respondent No.2 is present.
2.
Hence, with a view to give one more chance to the respondent no.1, this matter is adjourned to 30.4.2024.
3.
As prayed by Mr. Upender Thakur, respondent no.2 is granted time to file fresh Vakalatnama after obtaining NOC from the previous counsel and also to file reply by the next date of hearing.
4.
Meanwhile, interim relief granted earlier vide order dated 23.11.2023 shall stand continue to be operative till the next date of hearing.