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Judgment
8 paragraphs · 180 wordsMr. Sarad K. Sunny, Advocate for petitioner seeks further time for filing draft issues so that issues can be framed in these matters and further states
that he intends to file evidence affidavit.  Prayer was opposed by Mr. K.L.N.V. Veeranjaneyulu, Advocate appearing for the Respondent in
B.P. No. 329/2019 on the ground that B.P. No. 329/2019 be placed before the Hon’ble Bench as it involves only the question of law which may
be disposed of by the Hon’ble Bench.  Mr. Himanshu Lilani, appearing for the Respondents in B.P. No. 330 and 331/2019, also seeks time
for filing draft issues. As prayed for by the Ld. Counsel for Respondent in B.P. No. 329/2019, let this petition be listed before Hon’ble Bench
under the heading “To be Mentioned†so that Mr. K.L.N.V. Veeranjaneyulu may make his prayer before the Hon’ble Bench.  So far as
the other two matters are concerned petitioner may file its draft issues in two weeks and the respondents in two weeks thereafter.Â
List all the matters before this court on 17th May, 2021 for directions.