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Judgment
3 paragraphs · 91 wordsIt was submitted on behalf of the Respondent by Mr. Kushal Thukral that he has been engaged in the matter today itself. One week's time is prayed and allowed to the Respondent for filing fresh Vakalatnama.
Evidence affidavits has been received through Speed Post from the Respondent and it was admitted by the learned Counsel appearing for the Petitioner that he has also received a copy of the same.
Pleadings and evidences are complete in the matter. Let the matter be listed before the Hon'ble Bench for hearing in due course.