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Judgment
2 paragraphs · 85 wordsHeard learned counsel for the petitioner. Affidavit of service has already been filed. Today Mr. Naveen Purohit, a Director and shareholder of the respondent Company has appeared as the Authorised Representative. As prayed by him, four weeks’ time is granted for filing reply on affidavit. A resolution of the Company showing Mr. Purohit as the Authorised Representative should be filed along with the reply. If required, time for rejoinder shall be considered on the next date.
Post the matter under the same head on 31.3.2022.