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Judgment
4 paragraphs · 85 words1.
Case taken up. Learned Counsel for Petitioner, Respondent No. 24 & 25 are present. Proceeding against Respondent No. 01 to 23 are running ex-parte.
2.
Learned Counsel for Petitioner is again requesting for time, for filing Vakalatnama afresh along with written submission. It is being said to be owing to discharge claimed by erstwhile Counsel for Petitioner.
3.
Let Vakalatnama afresh along with written submission, if any, by Petitioner, be got filed, within four weeks.
4.
List the matter on 24.10.2024 "for further directions".