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Judgment
2 paragraphs · 137 wordsIt was submitted on behalf of the Respondents that they have filed their Vakalatnama electronically and need one week's further time for filing a hard copy of Vakalatnama. Further time of two weeks is prayed on behalf of the Respondents for filing Reply in the matter. Since it was informed that Mr. Nittin Bhatia has met with an accident and he is unable to move, though time was allowed on the last occasion by way of last indulgence, further time as prayed is allowed.
It was also submitted on behalf of the Respondents that they have initiated negotiation talks with the Petitioner. Let the matter be listed on 27th January, 2022 for directions. In case Vakalatnama is not filed within the time granted today, the matter may be listed before the Hon'ble Bench for passing appropriate orders.