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Judgment
4 paragraphs · 93 wordsMs. Ruth appears for the Petitioner and Mr.Vikram Kumar appears for the Respondent. It was submitted on behalf of the Petitioner that they have
complied with the previous order and have filed their evidence affidavit which is taken on record. On the last occasion, the Respondent was given four
weeks' time for filing evidence affidavit. It was further prayed that they may be given four weeks' time for filing the evidence affidavit. As prayed for,
the time is granted by way of last indulgence. List the matter on 27th September, 2021 for directions.