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Judgment
5 paragraphs · 118 wordsMr. Nittin Bhatia, appearing for R-1, undertakes that he shall be serving the copies of the evidence affidavits to the other sides during the course of
the day and file the same in the Registry subsequent thereto.   On the last occasion, four weeks time was granted to R-1 for filing evidence
affidavit and further extension beyond that time was subject to payment of cost of Rs. 5000/- in favour of the opposite side.
 As prayed for, further time is granted to R-1. R-1 must file its evidence affidavit within two weeks from today but subject to payment of cost, as
imposed vide last order dated 2.2.2021. List the matter on 26th April, 2021 for directions.