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Judgment
7 paragraphs · 148 wordsIn T.P.Nos.66, 67, 68, 70, 71, 74, 75 and 76 of 2020, the matter proceeds ex-parte against the Respondents. Reply has been filed on behalf of the
Respondent in T.P.No.69 of 2020. Four weeks time is prayed and allowed to the Petitioner to file their Rejoinder.
Mr. Raushan Kumar Bachchan appearing on behalf of the Respondent in T.P.No.72 of 2020 prays for further time for filing Vakalatnama as well as
Reply. On the last occasion, time was granted by way of last indulgence. Further time of four weeks is allowed to the Respondent in T.P.No.72 of
2020 for filing Vakalatnama along with Reply, if any. Further extension of time shall be subject to cost.
Four weeks further time is prayed and allowed to the Petitioner in T.P.No.73 of 2020 for filing their Reply to the Counter Claim-cum-Rejoinder. Let
the matter be listed on 10th February, 2022 for directions.