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Judgment
4 paragraphs · 96 words1.
Case taken up. Learned Counsel for both side are connected.
2.
No reply got filed nor any compliance of previous order is there. A Vakalatnama afresh, by Counsel for Petitioner, is to be filed, in the course of day. Learned Counsel for Respondent is requesting, some more time for filing reply.
3.
Additional time is being given subject to payment of token cost Rs. 500/-. Reply, if any, must be got filed, within three weeks. Replication cum rejoinder, if any, may be filed, within two weeks.
4.
List the matter on 04.09.2024 “for further hearing”.