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Judgment
3 paragraphs · 125 wordsIt is informed that Evidence Affidavit has not been filed by Respondent. Ms. Stuti Jain, Advocate for Respondent seeks further time of four weeks for filing Evidence Affidavit stating that her client is expecting and therefore she could not obtain instructions for filing Evidence Affidavit.
Prayer is opposed by Mr. Siddhant Vishwakarma, Advocate for Petitioner stating that said Affidavit is awaited from Respondent since October 2023. On last occasion, while permitting Respondent to file Evidence Affidavit in four weeks time, cost was also imposed, in case the Affidavit was not filed by the given time. Another opportunity is given to Respondent to file Evidence Affidavit in four weeks time, subject to payment of cost of Rs. 5000 as imposed earlier.
List for Directions on 29.05.2024.