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Judgment
8 paragraphs · 138 wordsAdmit.
No notice need be issued as respondent has already appeared.
It appears that the petitioner has filed a reply to M.A. No. 320 of 2020 and has also filed M.A. No. 6 of 2021 seeking amendment of the petition so as
to make a prayer for a new agreement. Learned counsel for respondent prays for and is granted two weeks' time to file rejoinder in respect of
M.A. No. 320 of 2020 and a reply to M.A. No. 6 of 2021.
It will be open for the petitioner to file a rejoinder in respect of M.A. No. 6 of 2021 within one week of receipt of copy of the reply.
Post the matter under the head ""for direction""Â on various M.As and on merits of the petition, on 18.2.2021.
Interim arrangement shall continue till the next date.