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Judgment
3 paragraphs · 88 wordsLearned Counsel for both side are present. Additional time of one week's time is being solicited by Counsel for Petitioner, for filing its written submissions. Counsel for Respondent mentioned that written submission of Respondent is ready, but it is to be filed, in the light of submissions made by Petitioner, that too within one week, after receipt of the same.
Let written submissions, by Petitioner, be positively filed within a week and response, be also be filed, as promised above.
List the matter 'for final hearing' on 25.07.2023.