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Judgment
IA Nos. 940/2023 & 1246/2023
As per last order, an affidavit has been filed along with the Death Certificate of Smt. Veena Garg with IA No. 1640/2023.
Heard on IA No. 940/2023, which is filed for condonation of delay of 40 days in filing the reply to the main petition on the ground that mother of the director company was hospitalized in December, 2022. This fact is clear from the copy of the Death Certificate of Smt. Veena Garg filed in IA No. 1246/2023.
Therefore, in the interest of justice, IA No. 940/2023 is allowed and delay of 40 days in filing the reply is hereby condoned. Thus, IA Nos. 940/2023 & 1246/2023 are disposed of accordingly.
CP(IB) No. 148/Chd/Chd/2022
Reply has been filed vide Diary No. 00935/3 dated 18.04.2023. The same is taken on record. A date is requested by learned counsel for petitioner for filing rejoinder. Let the same be filed within two weeks with a copy in advance to the counsel opposite. Learned counsel for parties are directed to file short written submissions alteast one week before the next date of hearing, by exchanging copies with each other. Let the matter be listed for arguments on 16.08.2023.