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Judgment
4 paragraphs · 85 words1.
Case taken up. Learned Counsel for Petitioner and Counsel, Mr. Abhay Dev Sharma, for Respondent are connected.
2.
A request is for time, for filing Vakalatnama, by Respondent because of fresh engagement. Learned Counsel for Petitioner had opposed it, by saying that after five to six years of exercise, this delayed appearance is there.
3.
As notice was served through Police Mode and appearance is there, hence, Vakalatnama, if any, be filed within two weeks.
4.
List the matter on 14.05.2024 “for further hearing”.