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Judgment
2 paragraphs · 129 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. Mr. Rajesh Mahale, learned counsel for the respondent has expressed regret and explained that for some good reasons he could not appear on the last date. He submits that softcopy of the reply has already been served on the other side and he is ready to file reply in the office during the course of the day. The prayer is allowed. Let the reply be taken on record if filed during course of the day.
Learned counsel for the petitioner prays for two weeks' time to file rejoinder. The prayer is allowed. Let the matter be listed before the Court of Registrar on 8.11.2021 for passing necessary orders and directions to make the petition ready for hearing.