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Judgment
7 paragraphs · 151 wordsIt was submitted by Mr. Aditya Krishna that on the last occasion, two weeks time for filing Vakalatnama was given but it could not be filed and, thus,
undertakes to file his Vakalatnama during the course of the day with the Registry. The prayer is allowed. The Registry is directed to accept the
Vakalatnama, if filed during the course of the day. He is granted further two weeks time for filing reply. The matter proceeds ex-parte against
Respondent No.1 in B.P.Nos.669 and 686 of 2020.
The reply has been filed on behalf of the Respondent No.2 by Mr. Sarad Kumar Sunny. Ms. Prakriti Nambiar appears on behalf of the Petitioner and
prays for four weeks time for filing a Rejoinder to the reply filed by Respondent No.2. The prayer is allowed. The Petitioner may file the Rejoinder
within four weeks from now. List the matter on 24th September, 2021 for directions.Â