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Judgment
6 paragraphs · 102 words
As prayed on behalf of respondent no. 1, further two week's time is granted for filing reply, but by way of last opportunity.
Learned counsel for the petitioner had stated at the outset that petitioner does not seek any relief for restoration of signals because according to
instructions the signals were restored on or about 29th July 2021 itself when the last order was passed. Petitioner may file rejoinder to the reply of
respondent no.1Â as well as respondent no. 2 before the next date.
Post the matter under the same head on 16.9.2021.
Interim order will continue before the next date.