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Judgment
6 paragraphs · 105 wordsToday learned counsel for the petitioner has pressed for passing interim orders in terms of interim prayers Nos (iv), (v) and (vi). Learned counsel
for respondent nos. 1 and 2 are present. They submit that interim orders may be considered in the light of the reply by the respondent for which
they seeks three weeks' further time by way of last opportunity.
As prayed, three weeks' time is granted for reply, but by way of last opportunity. If no reply is filed then the interim prayers shall be
considered on merits on the next date.
Post the matter under the same head on 14.4.2021. Â