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Judgment
3 paragraphs · 103 words
1.
Case taken up. Learned Counsel for Petitioner as well as Respondent No. 2 are present. Proceeding against Respondent No. 1 is running ex-parte.
2.
Order dated 23.08.2023 is to be complied with and an application under Order 6 Rule XVII is to be moved by Petitioner, for which time is being requested. Let it be complied with. Application if any, after exchange with other side, be filed within a week. Counter, if any, be filed within one week thereafter. Evidence if any, in support of the amended pleading, may also be exchanged and filed.
3.
List the matter on 29.02.2024 'for hearing'.