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Judgment
7 paragraphs · 116 words
Anubha Rawat Choudhary, J
1.
Learned counsel for the parties are present.
2.
Learned counsel for the petitioner submits that required affidavit in terms of earlier order will be filed latest by 09.01.2023.
3.
Time till 09.01.2023 is granted to the petitioner by way of last indulgence to file required affidavit, failing which no further time will be granted and the case will be taken up on the basis of materials available on record.
4.
If the said affidavit is filed by the petitioner, the respondents may file their reply to the same, if so advised, by 27.01.2023.
5.
Rejoinder, if any, by 01.02.2023.
6.
Post this case under the heading for ‘Final Disposal’ on 02.02.2023.