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Judgment
5 paragraphs · 96 wordsFour weeks time was granted to the petitioners, on the last occasion, for filing evidence affidavit.  A prayer was made for extending the time by
another two weeks for filing the evidence affidavit. Prayer was opposed by the Ld. Counsel for the respondents on the ground that seven weeks
have already been exhausted by the petitioners.  Time, as prayed for by petitioners, is allowed by way of last indulgence. Respondents may file
their evidence affidavit in four weeks thereafter.Â
As prayed for by the respondents, list the matters on 18th May, 2021 for directions.