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Judgment
9 paragraphs · 123 wordsHeard learned counsel for the petitioner, Mr. Abhay Gupta.
The execution application is admitted for hearing. Issue notice ; Dasti and email in addition. Considering all the facts and circumstances, rule is
made returnable within three weeks. Affidavit of service should be filed within two weeks.
Interim orders or directions as sought may be considered on the next date.
Post the matter under the head ""for directions"" on 5.3.2021.
Mr. Manikya Khanna counsel for the respondent submits that he has no instructions to appear in the EA, which alone has to be considered at this
stage.
In that view of the matter, name of Mr. Manikya Khanna, Advocate should not appear in the cause list unless he appears again with instructions or
vakalatnama.