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Judgment
8 paragraphs · 171 wordsOne week's further time is prayed and allowed to the Petitioner for filing Rejoinder who have filed their fresh Vakalatnama in the matter. Let the
matter be listed on 17th February, 2022 for directions.
Later on, Ms. Vandana D. Jaisingh prays to be heard in the matter and it was submitted by Ms. Vandana D. Jaisingh that earlier she used to appear
for the Petitioner in the matter and fresh Vakalatnama has been filed without obtaining due ""No objection"" from her.
Mr. Mayank Kshirsagar appearing with fresh Vakalatnama submitted that he has been engaged to appear in addition to Ms. Vandana D. Jaisingh.
As prayed by Ms. Vandana D. Jaisingh, two weeks time is granted to the parties to seek instructions in the matter and in case fresh Vakalatnama is
to be filed, it should be filed according to the settled norms of the practice at the Bar. Ms. Vandana D. Jaisingh shall be at liberty to seek discharge, if
so instructed. Let the matter be listed on the date fixed.