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Judgment
4 paragraphs · 120 wordsCase taken up. Representative of Petitioner Company as well as Counsel for Respondent No. 01 are present.
There was a direction for issuing notice through email as well dasti for Respondent No. 02. The report of service is not there, nor anybody is there for Respondent No. 02.
Representative of Petitioner is requesting for four weeks' time for filing its Vakalatnama afresh owing to discharge by its Counsel. Let Vakalatnama afresh as well as replication, if any, over reply of Respondent No. 01 be got filed, by Petitioner Company, within four weeks. A report with regard to dasti summon issued to Petitioner, be also got filed on record.
List the matter on 27.11.2024 "for further hearing".