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Judgment
1 paragraphs · 88 wordsVakalatnama has been filed on behalf of the Respondent and it was further submitted by Mr. Gaurav Srivastava, Advocate that unfortunately, he met with an accident and, thus, could not prepare and file a reply within the time given vide the last Order. Three weeks further time is prayed by the Respondent for filing a reply in the matter. The time is allowed as prayed for. The Petitioner may file its Rejoinder, if any, within three weeks thereafter. Put up the matter on 12th October, 2021 for directions.