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Judgment
One week's further time is prayed on behalf of the Petitioner on the ground that they intend to file an appropriate application as their interim prayer has not been considered by the Hon'ble Bench.
One week's time was granted to the Petitioner by the Order dated 02.05.2022 for filing the names along with addresses of the officials of Haryana Fire Brigade and Emergency Services as well as the concerned person of CAS and SMS Agency to be cross-examined by the Respondent. The Order is yet to be complied. One week's further time is prayed and allowed to the Petitioner but by way of last indulgence failing which, the matter may be listed before the Hon'ble Bench for passing appropriate orders regarding non-production of witness by the Petitioner. Let the matter be listed on 18th May, 2022 for directions.