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Judgment
6 paragraphs · 130 wordsPleadings in the matter are complete, as such, Mr. Nittin Bhatia, appearing for the respondent, refers to the order dated 5.3.2021 passed by the
Hon’ble High Court of Delhi in W.P. (C) No. 2983/2021 and seeks permission to file further objections by way of supplementary pleadings. Â
Prayer was opposed by the Petitioner.  But later on, the petitioner conceded that in case any further pleadings are to be filed by the respondent,
the petitioner may be afforded opportunity to rebut the same. As prayed for, three weeks time is granted to the respondent to bring on record his
objections, after serving a copy on the petitioner.   Petitioner may file its reply in rebuttal within two weeks thereafter.  List the matter on
20th May, 2021 for directions.