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Judgment
2 paragraphs · 113 wordsIt was submitted on behalf of the Respondents that they shall be filing Vakalatnama along with Reply during the course of the day. The time as prayed is allowed. Further extension of time shall be subject to cost.
The learned counsel appearing for Respondent No.2 submitted that they have served a copy of the Miscellaneous Application with a prayer for deletion of their name from the array of the parties in advance and need two more days for filing the same. The time as prayed is allowed. The Petitioner may file Rejoinder to the Reply filed, if any, within three weeks thereafter. Let the matter be listed for directions on 11th July, 2022.