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Judgment
9 paragraphs · 133 wordsHeard learned counsel for the parties.
As per last order dated 3.3.2021, respondent no. 1 was required to file its reply as well affidavit disclosing its assets by today. It appears that a soft
copy of the reply has been served on the counsels for the other parties but filing of the reply has been delayed for some compelling reason. As
prayed, time till 22.3.2021 is granted to respondent no. 1 for filing its reply as well as affidavit of disclosure. Same time is granted to respondent
no. 2Â for filing its reply.Â
Further interim relief, if required, shall be considered on the next date.
Post the matter under the same head on 26.3.2021.
Interim order passed earlier shall continue till the next date.
Post the matter under the same head on 16.3.2021.