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Judgment
4 paragraphs · 129 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. The records discloses that hard copy of the Disclosure Affidavit has been filed on 16.8.2021, within the time granted by the order dated 13.8.2021.
Learned counsel for the respondent submits that respondent does not intend to file a detailed reply and the reply already on record may be treated as sufficient. This stand is recorded.
Learned counsel for the petitioner prays for, and is granted, two weeks' time for filing rejoinder. A response to the Disclosure Affidavit has already been filed.
Post the matter for hearing the parties on the basis of all the materials including reply and rejoinder and for issuing further directions, if required, in respect of materials covered by the Disclosure Affidavit, on 15.11.2021.