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Judgment
4 paragraphs · 85 words1.
Case taken up. Learned Counsel for Petitioner, Respondent No. 1 and Respondent No. 2 are connected.
2.
A request of one week’s time for filing Vakalatnama afresh, and three weeks’ time for, filing written submissions, by newly engaged Counsel for Petitioner is there. Let fresh Vakalatnama along with written submission by Petitioner, be got filed within four weeks.
3.
Written submission by Respondent No. 1, is already on record, Respondent No. 2 may file it.
4.
List the matter on 15.05.2024 “for further hearing”.