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Judgment
4 paragraphs · 158 wordsThis application has been preferred by the original respondent. This application has been preferred for modification of our order in B.P. No. 817 of 2020 dated 7.2.2023 whereby cost of Rs. 10,000/- was imposed for not filing reply. Having heard the counsel appearing for the applicant (original respondent) as well as the counsel for original petitioner and looking to the facts as stated in the memo of this application that because of an error committed by junior lawyer, the cost was imposed otherwise reply was ready on the said date. Looking to this fact, we hereby modify our order dated 7.2.2023 and cost imposed by this Tribunal is hereby omitted.
M.A. is hereby allowed and disposed of.
The reply is tendered to this Tribunal during the course of hearing which is taken on record and copy thereof is also given to the counsel for the petitioner.
The B.P. will come up on the date already fixed, i.e. 11.5.2023.