AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 147 wordsUpon being mentioned by Ms. Pankhuri Gupta, Advocate for R-1 in B.P. No. 411, 412, 419 and 424/2018, these petitions, alongwith the tagged
matters, were taken on Board when Ld. Counsel for the petitioner and R-2 were also present. Ms. Pankhuri Gupta made a prayer for extension of
time for filing the evidence affidavit in the said petitions as also for waiver of cost imposed earlier.  Mr. Himanshu Lilani has no objection in case
the cost is waived.  As prayed for, Registry is directed to accept the evidence affidavit on behalf of R-1 in B.P. No. 411, 412, 419 and 424/2018
in case it is filed till tomorrow.  The prayer is allowed to that extent.  She is further directed to serve a copy on the other side before filing the
same in the Registry. Put up the matters on the date fixed earlier.