AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 114 wordsPetitioners in B.P. No. 617, 619, 622 and 623/2018 have filed their evidence affidavit.  So far as the other matters namely B.P. No. 611, 615,
616, 627 and 628/2018 are concerned, Mr. Nittin Bhatia, appearing for the petitioners in these matters informs that despite intimation to his clients, he
has not yet received evidence affidavit in any of these matters. Petitioner in these matters may file their evidence affidavit within two weeks from
now, failing which the matters shall be placed before Hon’ble Bench for appropriate orders.  The respondent in all the matters may file their
evidence affidavit within four weeks from now. List the matter on 13th May, 2021 for directions.