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Judgment
4 paragraphs · 90 wordsMr. Nasir Husain, appearing for the petitioner, states that he has already filed his evidence affidavit electronically.  No one appears for the
respondent.  On the last occasion, vide order dated 4.3.2021, four weeks time was given to the respondent to file its evidence affidavit.Â
Evidence affidavit by the respondent is yet to be filed.  One more chance, by way of last indulgence, is given and the respondent is directed to file
its evidence affidavit within four weeks.  List the matter on 31st August, 2021 for directions.