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Judgment
2 paragraphs · 126 wordsIt was submitted on behalf of the Respondents that copies of the evidence affidavits have been served upon the Petitioner through e-mail and a hard copy has been served upon them today itself and, they shall be filing their evidence affidavits today itself. The time as prayed is allowed.
It was prayed on behalf of the Petitioner that their Reply to the connected M.A.No.376 of 2021 filed under the Order-VII, Rule-11, read with Section-151 of the CPC is likely to be filed within three days and, thus, a prayer for adjournment. The Petitioner is granted time till 27.09.2022 for filing Reply to the M.A., as prayed. Further extension of time may be subject to cost. Let the matter be listed for directions on 12th October, 2022.