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Judgment
Ms. Sruti Chandran, learned counsel, appearing for Mr. Vadivelu Deenadayalan for R-2, submits that father of the learned counsel Mr. Vadivelu Deenadayalan has suffered a heart-attack and, thus, he is in personal difficulty. A prayer is made for granting four weeks further time for filing their evidence affidavits to which no objection is raised on behalf of the Petitioner.
As prayed, four weeks further time is allowed to Respondent No.2 to file their evidence affidavits subject to the cost imposed earlier failing which, the Registry is directed to list the matter before the Hon'ble Bench on any appropriate date for passing appropriate orders regarding foreclosure of the right of Respondent No.2 to file their evidence affidavits. Let the matter be listed for directions on 21st April, 2023.