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Judgment
1 paragraphs · 96 words
Three weeks further time is prayed on behalf of the Petitioner for filing their Rejoinder qua Reply filed by Respondents No.1 to 3. It was submitted on behalf of the Petitioner that in the copy of the Reply supplied by the Respondents, certain contents are missing. The Learned Counsel appearing for the Respondents concedes the prayer for supply of a fresh copy of the Reply and undertakes to do the same electronically during the course of the day itself. The time as prayed is allowed. Let the matter be listed on 18th July, 2022 for directions.