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Judgment
8 paragraphs · 150 wordsLd. Counsel appearing for R-1 seeks further time of two weeks for filing evidence affidavit.  On the last occasion, by the order dated 3.2.2021,
R-1 was granted time of one week, subsequent thereto, the evidence affidavits were to be accepted subject to payment of cost of Rs. 5000/- in favour
of the opposite side.
It was submitted by the Ld. Counsel for R-1 that he has lost the contact numbers of R-1 and hence the prayer.  As prayed for, two weeks time is
granted to R-1 for filing evidence affidavit which shall be accepted only after payment of cost imposed by the order dated 3.2.2021.  List the
matter on 26th April, 2021 for directions.
 At later stage, Ms. Kanupriya Gupta, Advocate for R-2 appears and states that her evidence affidavit is already on record.  She has been
apprised of the orders passed in the matter.