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Judgment
3 paragraphs · 89 wordsToday a prayer for adjournment has been made on behalf of Mr. Nittin Bhatia, Learned counsel for the respondent on the ground that he has suffered fracture in the leg due to an accident.
Learned counsel for the petitioner has no objection to the adjournment. But she has pointed out that the required affidavit/disclosure of assets has not been made by the respondent for which last opportunity was granted on 9.11.2021. This aspect shall be considered on the next date.
Post the matter under the same head on 22.12.2021.