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Judgment
1 paragraphs · 108 wordsMr. Vishwajeet Singh, Advocate, appears for Petitioner and seeks permission to file his evidence affidavit during the course of the day. He states that his clerk is in the Registry of this Tribunal to file the said affidavit. Prayer is opposed by Mr. Yash Agarwal, Advocate for Respondent stating that on last occasion it was recorded that further extension of time for filing evidence affidavit would be subject to cost. The Petitioner is permitted to file its evidence affidavit in the course of the day. As prayed for, let evidence affidavit be filed by Respondent in four weeks time. List the matter for Directions on 12th December, 2023.
