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Judgment
5 paragraphs · 122 wordsIt was submitted by Mr. Nasir Husain appearing for the Respondents in B.P.No.269 of 2018 that he shall be filing the evidence affidavit during the
course of the day. The prayer is allowed. The Registry is directed to receive the evidence affidavit, if filed during the course of the day.
On the last occasion, the Registry was directed to list B.P.No.268 of 2018 before the Hon'ble Bench for passing appropriate orders. Even today, the
Petitioner is absent in B.P.No.268 of 2018. The Registry is once again directed to de-tag B.P.No.268 of 2018 from B.P.No.269 of 2018 and list the
matter before the Hon'ble Bench on any convenient date. List the matter of B.P.No.269 of 2018 on 17th September, 2021 before this Court.Â