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Judgment
4 paragraphs · 91 wordsLearned counsel for both sides are present.
As per records of proceedings, time was given to respondent no. 3 for producing its witnesses. A request for adjournment is being made by counsel for respondent no. 3.
List the matter before the Court of Registrar on 22.8.2022 for recording of evidence of witnesses of respondent no. 3.
Affidavit in the form of examination-in-chief, if not filed, be filed by respondent no. 3 in between after exchanging copy of same with the counsel for the petitioner, before Court of Registrar of this Tribunal.