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Judgment
6 paragraphs · 121 words
Learned counsel for respondent no. 2 Vodafone Idea Ltd. wants to press M.A. No. 7 of 2021 filed on 18.1.2021 with a prayer to delete it from the
array of respondents. Learned counsel for appellant prays for and is granted four week's time for filing reply to the said M.A. If any other party is
interested in filing reply, it may do so within the same time. Rejoinder in respect of this M.A. may be filed by respondent no. 2, if required, within
three weeks thereafter.
Post the matter under the same head for considering the aforesaid M.A. on 26.3.2021.
It will be open for appellant and other parties to complete pleadings in the appeal itself by filing reply / rejoinder.