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Judgment
6 paragraphs · 119 wordsOn 4.3.2020, in this petition and some other connected petitions, four weeks' time was granted to respondent no. 1 for filing reply and it was indicated
that if further time is sought for this purpose, cost may be imposed. The matter was to be listed thereafter on 16.4.2020 but could not be listed so far
because of COVID - 19 pandemic lockdown.
Learned counsel for respondent no. 1 is permitted to file reply within one week failing which the right to file reply shall be foreclosed. Rejoinder, if
required, may be filed within four weeks thereafter.
Post the matter before the Court of Registrar on 23.3.2021 for passing necessary orders and directions to make the petition ready for hearing.Â