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Judgment
Draft Issues are filed on behalf of the Petitioner which are taken on record. Two weeks further time is prayed and allowed to the Respondents for filing their draft Issues. Let the matter be listed for "Issues" on 5th July, 2023.
A perusal of the Office note reflects that the Office is still reporting regarding filing of Rejoinder in the matter whereas a perusal of the Order dated 29.3.2023 of the Hon'ble Bench reflects that the matter has been remanded to this Court for framing of Issues and taking evidences which implies conclusion of further filing and pleadings. On the last occasion on 18.4.2023, time was granted to the parties for filing draft issues still the Registry of this Office has reported regarding non-filing of Rejoinder. The Registry to explain under what circumstances misleading reports are submitted. The report be submitted by 19.5.2023 without fail by the responsible officer.