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Judgment
6 paragraphs · 108 words
Anubha Rawat Choudhary, J
1.
Nobody appears on behalf of the petitioner.
2.
From the file noting prepared pursuant to order dated 18.01.2023, it has been recorded that the typed copy of the page no.48 and 50 filed along with I.A. No.1287 of 2011 was not completely tallying with their true copies .
3.
In view of the aforesaid office note, fresh typed copies of page nos.48 and 50 are required to be filed to remove the surviving defects in the present case.
4.
Accordingly, time till 16.02.2023 is granted to the petitioner to remove the aforesaid defects.
5.
Post this case under the same heading on 20.02.2023.