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
4 paragraphs · 97 words It was submitted on behalf of the Respondents that Mr. Rajesh Srivastava, an authorized representative of the Respondent Company who has
earlier signed the Vakalatnama is no more and, thus, they need further time for filing fresh Vakalatnama as well as reply in the instant matter. As
prayed for, four weeks time is granted to the Respondents for filing fresh Vakalatnama as well as reply in the matter. It is needless to mention here
that this opportunity is granted to the Respondents by way of last indulgence. List the matter on 1st October, 2021 for directions.