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Judgment
4 paragraphs · 108 wordsCase taken up. Learned Counsel for both side are present.
Learned Counsel for Petitioner mentioned that he need not to file any replication-cum-rejoinder, over the reply filed by Respondent. Rather, he will like to get heard finally.
As Petition, Response, by way of reply, has been filed. Now, the question of framing of issues, if any, and evidences led by both side arises, for getting judicial decision making, by way of judgment of this Tribunal.
Hence, file is being referred to Court of Registrar, where, Parties will appear on 15.05.2024, for framing of issues, if any, and onward taking of evidences, by both side.