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Judgment
Mr. Chandan Kumar, appearing on behalf of Appellant, submits that the appellant does not intend to file rejoinder to reply of R-1 and R-2 in the
matter.   It was further submitted by the Ld. Counsel for the appellant that because of the pandemic he could not file the demand draft drawn
towards interest. He seeks further time of one week to deposit the same in the Registry.  As prayed for, one week time is granted to the appellant
to deposit the demand draft with the Registry.
Ms. Romila Joshi, appearing for R-3, seeks further time of three weeks for filing reply.  Prayer is allowed.  Time is granted by way of last
opportunity. Appellant may file its rejoinder in three weeks thereafter.   List the matter on 8th September, 2021 for directions.