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
3 paragraphs · 87 wordsLearned Counsel for Petitioner seeks further time of two weeks for filing Rejoinder Affidavit. Prayer is opposed by Learned Counsel for Respondent stating that Rejoinder is awaited from Petitioner since July, 2023.
Learned Counsel for Respondent prays for closing right of Petitioner to file Rejoinder in this matter. By way of final indulgence, two weeks further time is given to Petitioner to file Rejoinder failing which Registry shall accept it after payment of cost of Rs. 5000 in favour of the Respondent.
List for Issues on 09.05.2024.