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Judgment
It was submitted on behalf of the Respondent by Mr. Gaurav Srivastava, Advocate that three weeks time was earlier granted by the Hon'ble Bench for filing reply but he could not file the reply as he has to undergo some surgery. It was, thus, prayed that time be extended for filing the reply in the matter. The prayer was opposed by the Learned Counsel appearing on behalf of the Petitioner.
On the last occasion, the Hon'ble Bench was pleased enough to grant three weeks time by way of last opportunity to the Respondent for filing the reply and it was further directed that failing which, the right to file the reply shall stand closed. The time allowed by the Hon'ble Bench expired on 03/09/2021 but till date no reply has been filed by the Respondent. I find it beyond my jurisdiction to interfere with the Orders of the Hon'ble Bench passed in this regard. The right of the Respondent to file the reply stands foreclosed. As prayed, he may file an appropriate application before the Hon'ble Bench with a prayer for extension of time. List the matter on 18th November, 2021 for directions. Since no reply has been filed on behalf of the Respondent, the Petitioner may file the Evidence Affidavit by the next date fixed in the matter.