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Judgment
It was submitted on behalf of the Petitioner that they have filed their evidence affidavits in the instant matters on 13.12.2021 when Miscellaneous Applications were filed on behalf of Respondent No.2 with a prayer for deletion of their name from the array of the parties. By the Order dated 14.7.2022, the Hon'ble Bench has been pleased to direct that the connected M.As. shall be heard along with the main petition.
Mr. Nasir Husain appearing for Respondent No.2 prays for four weeks time for filing evidence affidavits in the instant matter. The time as prayed is allowed. The matter proceeds ex-parte against Respondent No.1 vide Order dated 10.1.2022. Let the matter be listed for directions on 7th September, 2022.