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Judgment
4 paragraphs · 144 wordsCase taken up. Learned Counsel for both side are present.
An application by Respondent with request for recalling order dated 30.05.2024 and accept reply is being filed on today itself, on the ground of that cost of Rs. 10,000/-, previously imposed, was deposited by Respondent. But inadvertently, same was said to be not deposited and opportunity was closed.
Learned Counsel for Petitioner did not oppose the fact that cost was deposited. The same is the situation in office report. Considering above facts and circumstances, this proposed application is being allowed and the reply is being accepted on record, subject to cost of Rs. 500/-. Copy of reply has already been served. Replication cum rejoinder, if any, may be filed within four weeks. Registry is directed to give proper number to this application.
List the matter on 12.11.2024 “for further hearing”.