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Judgment
6 paragraphs · 150 wordsThis matter was listed today for framing of issues.  Advocate for petitioner seeks further time of two weeks for filing rejoinder affidavit. Â
Prayer is opposed by Ms. Madhavi Agrawal, Advocate for respondent.  Perusal of record indicates that on 9.10.2020, by way of final indulgence,
three weeks time was given to petitioner to file rejoinder. Another opportunity was given to petitioner to file rejoinder in extended time of one week,
vide order dated 4.12.2020, stating clearly that in case the rejoinder affidavit was not filed by the extended time, cost of Rs. 5000/- in favour of
opposite side was payable.      In the interest of justice, another opportunity is given to petitioner to file rejoinder alongwith cost in two
weeks time,  failing which its right to file rejoinder in this matter may be closed. List on 15th February, 2021 for framing of issues.