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Judgment
5 paragraphs · 152 wordsEvidence Affidavit has not yet been filed by Respondent.
Learned Counsel for Respondent states that he has not been receiving any instructions from the client and therefore he seeks discharge in this matter. He may do so as per established procedure.
Learned Counsel for Petitioner states that Evidence Affidavit is awaited from Respondent since last 8 Months. On last occasion, four weeks time was given to Respondent to file Evidence Affidavit and cost of Rs. 5000 was also imposed for delay in filing of said affidavit.
List for Directions on 08.08.2024.
The Respondent is permitted to file Evidence Affidavit along with cost before the said date. In case Evidence Affidavit is not filed by the extended date and no one appears for Respondent on the next date, appropriate action as per law would be taken. Registry is directed to send a certified copy of this order at the given address of Respondent.