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Judgment
6 paragraphs · 119 wordsOn behalf of petitioner a hard copy of affidavit alongwith four documents enclosed as annexures has been produced today. Let that be kept on
record. He submits that soft copies were served on the other side through email sent by Mr. Nikhil Jain, Advocate on 14.8.2021. Let hard copy of
the documents and affidavit be served on the other side at the earliest preferably today.Â
Since the documents run into 240 pages approx., the other side may take instructions and if required, file a reply within four weeks.
No interim order is possible to be passed in the facts of the case as recorded in the order of 4.3.2021.
Let the matter be listed ""for hearing""Â in due course.