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Judgment
4 paragraphs · 99 words1.
Counsel Mr. Debojyoti Bhattacharya, is appearing on behalf of the respondent and is seeking time to file Vakalatnama. Two week’s time is granted to file Vakalatnama.
2.
Counsel appearing for the respondent further submitted that time to deposit the cost may also be granted or may kindly be extended.
3.
Four weeks' time is extended to deposit the cost by the respondent as per our earlier order. Time to file reply is also extended till next date of hearing. The Reply shall be accepted by Registry only upon deposition of cost.
4.
This matter is adjourned to 30.10.2023.