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Judgment
9 paragraphs · 206 wordsMs. Dilsheen Kaur, Advocate for respondent in B.P. No. 79 & 522/2018 seeks further time of four weeks to file evidence affidavit, stating that
evidence in all the remaining matters stands filed.  By way of final indulgence, time as prayed for is given.  List on 17th March, 2021 for
directions. Â
At later stage, Ms. Dilsheen Kaur, Advocate, appears again and clarifies that evidence of petitioner in B.P. No. 79 & 522/2018 has not yet been
filed.  No one appears for petitioner in these petitions.  She prays for closing the right of petitioner in these two matters to lead evidence.Â
On last occasion, when the matters were listed on 23.12.2020, by way of final indulgence, time to file evidence affidavit was extended by one week,
failing which cost was payable for filing the affidavit.   Let evidence affidavit be filed by petitioner in B.P. No. 79 & 522/2018 in further time of
two weeks subject to payment of cost as imposed earlier, failing which their right to file evidence in these matters may be closed.   Respondent
in B.P. No. 79 & 522/2018 may file its evidence affidavit in four weeks time after filing of evidence by the petitioner. Â