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Judgment
In pursuance to the orders passed on the earlier two occasions when the applicant had approached this Tribunal, respondents have passed a speaking order and now challenging the speaking order, the applicant has filed the third application.
During the course of hearing, learned counsel for the applicant wants to rely upon certain additional documents which are said to have been received after filing of the case. Applicant may bring on record the documents by way of an affidavit and should explain as to why the said documents were not produced during the last two hearings or even when the speaking order was being passed and he was called upon to produce the documents. The non-availability of the aforesaid documents on the earlier occasions and the reasons for production thereof today should be explained in the affidavit. Two weeks’ time is granted to file the affidavit.
List the matter on 6th May, 2022.