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Judgment
6 paragraphs · 89 wordsToday, Ms. Sakshi Chamoli, Advocate appears on behalf of respondent no. 2. As prayed by her, five weeks' time is granted for filing vakalatnama and
reply.
As per affidavit of service, respondent no. 1 has also been served with notice through various modes between 2nd and 11th March 2021. One more
opportunity is given for appearance of respondent no. 1, otherwise order for ex-parte hearing shall be considered on the next date.
Post the matter under the same head on 17.5.2021.
Interim order shall continue till the next date.