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Judgment
Learned counsel for the petitioner submits that as per affidavit of service, notices were served on all the four respondents on 12.1.2021.
Mr. Nittin Bhatia, Advocate has appeared today on behalf of respondent no. 1 and its two partners qua respondent nos. 2 and 3. As prayed, let
vakalatnama be filed within one week and reply within four weeks.
Although Mr. Nasir Husain, Advocate is not well, a proxy counsel has appeared on his behalf and prayed for grant of some time to file vakalatnama
and reply. As prayed, let that be done within four weeks.
Time for rejoinder, if required, shall be considered on the next date.
Post the matter under the same head on 16.3.2021.
Interim order to continue till the next date.
If respondent no. 1 wants to raise any counter claim or seek relief, it will be at liberty to file its reply or MA at an early date so that same may be
considered on the next date.