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Judgment
6 paragraphs · 119 wordsM.A. No. 198 of 2019
This M.A. has been preferred by the original petitioner for bringing on record certain facts in a sealed cover. These details have already been disclosed in the rejoinder affidavit. Hence, this M.A. is not pressed by this petitioner.
In view of these submissions, this M.A. is disposed of as not pressed at this stage.
B.P. No. 179 of 2019
Counsels appearing for both the sides submitted that reply and rejoinder have already been filed and hence, let this matter be placed before the Court of Registrar for framing of issues and taking the evidences.
Hence, this matter will be listed before the Court of Registrar on 4.5.2023 for framing of issues and taking evidences.