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Judgment
6 paragraphs · 137 wordsHeard learned counsel for the petitioner.
Mr. Kunal Vats, Advocate appears and undertakes to file vakalatnama on behalf of respondent no. 1 in all the matters within three weeks. He may file reply within four weeks.
Mr. Nasir Husain, Advocate appears on behalf of respondent no. 2 in all the matters and undertakes to file vakalatnama within three weeks. He may file reply within four weeks and, if so advised, he may file appropriate application within the same time. Time for rejoinder shall be considered on the next date.
Since appearance on behalf of all the respondents has been recorded today, there is no urgent need of affidavit of service, but petitioner may file affidavit of service within three weeks.
Post the matter under the same head on 22.10.2021.
Interim orders to continue till the next date.