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Judgment
2 paragraphs · 85 wordsCounsel appearing on behalf of the respondent submitted that he has instructions for withdrawal of his Vakalatnama. Since the Vakalatnama available on record has been signed by Mr. Saurabh Jain alone his prayed cannot be entertained let the matter be listed on 20.12.2022. For filling evidence affidivate by the respondent.
Later on Mr. Mayank Patni appears on behalf of the Petitioner and submits that he could not appear earlier due to network issues. His appearance is recorded and was apprised of the order passed earlier.
