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Judgment
3 paragraphs · 117 words
Counsel appearing for the petitioner submits that in a few of the matters affidavit of service of notice is to be filed and in a few cases the respondent has to file reply whereas in one or two matters petitioner has to file rejoinder. Thus, the petitioner is seeking time in these matters.
Time, as prayed for, is granted. Meanwhile, affidavit of the service of the notice shall be filed. If any rejoinder is to be filed, the same shall be filed by the petitioner and if any reply is to be filed by the respondent, the same is also permitted to be filed on or before the next date.
These matters are, therefore, adjourned to 25.5.2022.