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Judgment
3 paragraphs · 93 words1.
Case taken up. Learned Counsel for both side are present.
2.
Learned counsel for respondent mentioned that respondent had complied with previous order. Payment of cost has been made. The reply has been served to other side. Though, it is being opposed by other side. Let it be got served on today itself. Let it be positively filed in the course of day. Replication-cum-Rejoinder, if any, may be filed, within three weeks.
3.
List the matter before Court of Registrar on 21.05.2024 for framing of issues and onward taking of evidences etc.