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Judgment
5 paragraphs · 175 wordsThis application has been preferred by the original petitioner for bringing on record the evidence by way of affidavit of Mr. Srinivas Andhra, Authorised Representative of the petitioner in place of an affidavit of Mr. Vishal Josan filed earlier.
Having heard the counsel for both the sides, looking to the facts and circumstances of the case and also looking to the reasons given in this M.A., it appears that earlier, Authorised Representative of the petitioner was one Mr. Vishal Josan. Now the said Authorised Representative has been changed and i.e. Mr. Srinivas Andhra.
Hence, in view of this fact, fresh affidavit of Mr. Srinivas Andhra who is Authorised Representative of the petitioner is permitted to be filed by way of an evidence which is also presented before this Tribunal along this with M.A. which is taken on record.
Earlier date granted in B.P. No. 753 of 2020 which was 21.7.2022 for the matter to be listed before the Court of Registrar is hereby cancelled.
This the matter shall be listed before this Tribunal on 5.8.2022.