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Judgment
1 paragraphs · 100 wordsIt was submitted on behalf of Respondent No.1 by Mr. Nittin Bhatia that he has filed his Vakalatnama although the Registry of this Court has given a note that no Vakalatnama has been filed on behalf of Respondent No.1 by Mr. Nittin Bhatia till date. It has further been noted by the Registry that evidences have also not been filed by Respondent No.1 till date. As prayed on behalf of Respondent No.1, let the matter be listed tomorrow i.e. 24th February, 2022 under the head "For Directions." The Registry to give a fresh note regarding the status of the case.