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Judgment
4 paragraphs · 134 wordsCase taken up. Learned Counsel for Petitioner and Respondent No. 2 are present.
Counsel for Respondent No. 1 is being said to have been regularly attending this Petition. But today his presence is not there. However, claiming a new engagement and requirement for filing Vakalatnama afresh, by newly engaged Counsel for Respondent No. 2, he is requesting time for filing it, and an adjournment for today on that ground.
Learned Counsel for Petitioner is also requesting for time for filing written submission. Respondent No. 1 has also not filed its written submission, for which time is being taken. Hence, let Vakalatnama afresh by Respondent No. 2, along with written submissions by both side, if any, after exchange in between, be got filed.
List the matter on 09.08.2024 “for final hearing”.