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Judgment
4 paragraphs · 109 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 this Miscellaneous Application No. 313/2023. No relief is claimed against applicant of this Miscellaneous Application. Deletion of applicant from array of Respondent is also with no objection.
Under above pretext, this Miscellaneous Application is being allowed. But the crucial point of law, written in it, is not being commented, except allowing this application because of no claim of relief against the applicant. Accordingly, amended memo be got filed, on record.
List the matter on 11.07.2024 “for further hearing”.