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Judgment
3 paragraphs · 104 words
1.
Case taken up. Learned Counsel for Petitioner as well as Respondent No. 2 are present. None is for Respondent No. 1.
2.
Some amendment application, with regard to change of status of matter in dispute, is being said to be in pipeline, for filing in this proceeding, for getting the pleadings amended i.e., updated. Hence, time for filing the same, is being requested. Let it be filed so within a week. This be got served to other side also. Objections, if any, may be filed within two weeks, and rejoinder, within one week, thereafter.
3.
List the matter on 22.05.2024 "for further arguments".