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Judgment
3 paragraphs · 88 words1.
Learned Counsel for both side are connected.
2.
Application under Order IX Rule 7 by Respondent is being said to ready and is to be file in the Court within two weeks. Let it be filed so. Counter, if any, rejoinder over it, may be exchanged in between, and filed in another two weeks. Petitioner is also requesting for filing Vakalatnama afresh alongwith written submission. Let it be filed so within four weeks.
3.
List the matter on 28.02.2024 for disposal of these MA's and 'further hearing'.