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 · 121 wordsMs. Kanupriya Gupta, Advocate for R-2 states that her evidence affidavit has since been filed. Mr. Vikas Bhardwaj, Advocate appears for R-1
and seeks further time of four weeks for filing evidence affidavit.  Prayer is opposed by Ms. Dilsheen Kaur, Advocate for petitioner stating that
evidence affidavit is awaited from R-1 since November 2020. On last occasion, when the matter was listed on 21.12.2020, by way of final
indulgence, four weeks time was given to file evidence affidavit.  Another opportunity is given to R-1 to file evidence affidavit in extended time
of four weeks failing which Registry shall accept it after payment of cost of Rs. 5000/- in favour of opposite side. List on 16th March, 2021 for
directions.Â