AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 99 wordsHeard learned counsel for the petitioner and learned counsel for the respondents. From the submissions it appears that common issues are involved
in some other petitions which are now scheduled for detailed hearing on 30.9.2021.
As prayed on behalf of respondents, five week's time is granted for filing reply and rejoinder, if required, may be filed within two weeks thereafter.Â
The pleadings must be completed before the next date so that matter may be disposed of finally , if possible.
Let this matter be listed under the same head on 7.10.2021.
Interim order to continue till the next date.