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Judgment
6 paragraphs · 112 wordsIt was submitted on behalf of respondent no. 2 by Ms. Vidya Prabhakaran Khurana that they have filed M.As. in all the four petitions for deletion of
respondent no. 2 from the array of parties. It was prayed that the connected M.As. be listed before the Hon’ble Bench on any convenient date.
Ms Prakriti Nambiar appearing on behalf of the petitioner seeks further time of four weeks for filing rejoinder qua reply filed by the respondent.Â
Time prayed is allowed.
Let the matter be listed before the Hon’ble Bench on any convenient date for disposal of connected M.As.
List the matter before this Court, as per directions of the Hon’ble Bench. Â