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Judgment
6 paragraphs · 98 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. Today also learned counsel for the respondent submits that efforts
are underway for settlement of issues between the parties. On that account only, no reply has been filed so far.
In the facts of the case, It is deemed proper to grant some more time for settlement and if that is not possible within a week, the respondent must file
its reply within four weeks.
Post the matter under the same head on 15.09.2021.
If required, time for rejoinder shall be considered on the next date