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Judgment
5 paragraphs · 103 wordsMs. Dilsheen Kaur, Advocate for petitioner seeks further time of one week for filing evidence affidavit. Prayer is opposed by Ms. Sushma Singh,
Advocate for respondent stating that several opportunities have been given to petitioner for filing the said affidavit.  Another opportunity is given
to petitioner to file evidence affidavit in extended time of one week failing which Registry shall accept it after payment of cost of Rs. 5000/- in favour
of opposite side.  Respondent may file its evidence affidavit in four weeks after filing of the evidence affidavit by the petitioner.  List on
7th April, 2021 for directions. Â