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Judgment
4 paragraphs · 77 wordsB. Bhattacharjee, J
It is submitted by A. Joshi, learned counsel appearing for the applicant that the applicant has filed an additional affidavit bringing on record certain necessary documents.
Ms. R. Fancon, learned counsel appearing for the respondents, has received a copy of the said additional affidavit.
As prayed for by learned counsel appearing for the respondents, 2 (two) weeks' time is granted for filing objection against the prayer of condonation of delay made in this application.