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Judgment
5 paragraphs · 149 wordsCase taken up. Learned Counsel for Respondent No. 2, Mr. Jayant Chawla as well as for Petitioner, Ms. Swasti Misra, are present.
There is no objection over these Miscellaneous Application Nos. 314 to 318 of 2023, filed in this bunch of petitions. No relief is claimed against applicant of these Miscellaneous Applications. Deletion of applicant from array of Respondent is also with no objection.
Under above pretext, these Miscellaneous Applications are being allowed. But the crucial point of law, written in it, is not being commented, except allowing these applications, because of no claim of relief against the applicant. Accordingly, amended memo be got filed, on record.
List the matter on 9.07.2024 “for further hearing”.
Written submission by Counsel for Petitioner is to be filed in the course of day. Let it be filed so. Proceeding against Respondent No. 1 is already running ex-parte.