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Judgment
3 paragraphs · 142 wordsIt appears that after exchange of emails pursuant to order of 16.2.2022, the petitioner is facing some issues or difficulties in moving ahead and accepting the RIO of the respondent. Petitioner is given an opportunity to either resolve the difficulties/issues by holding a conference with the respondent or else, if it is so inclined, it may file an appropriate application to raise the relevant issues for adjudication. If any filing is required, it must be done within three weeks. The petitioner must keep in view that no slot can be kept reserved for him indefinitely.
Post the matter under the same head on 23.3.2022.
If the petitioner wants to pursue the matter further he should take further steps to amend the name of the respondent who appears to have undergone a change recently. This may also be done before the next date.