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Judgment
3 paragraphs · 92 wordsLearned Counsel for both side are present. A request by Petitioner for one week's time for filing written argument, is being made. Whereas, learned Counsel for Respondent mentioned that as per admission and the document filed along with reply, it is very well apparent, that nothing was due against Respondent. Hence, no need for filing written submission, for and on behalf of Respondent, is there.
Let written submission, if any, by Petitioner, after exchange with Counsel for Respondent be filed positively, within two weeks.
List the matter ‘for final arguments’ on 01.06.2023.