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Judgment
5 paragraphs · 150 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. On 29.7.2021, the following order was passed in presence of learned counsel for the respondent :
"As prayed on behalf of respondent, three weeks' further time is granted for filing reply but by way of last opportunity. Further time shall be on appropriate costs. Rejoinder, if required, may be filed within two weeks thereafter."
Today respondent wants further opportunity for filing reply. Verbally it has been submitted that there were difficulties because of shifting of the office of the respondent and that reply shall be filed within two days.
In the interest of justice, the time for filing reply is extended till 25.10.2021 but on payment of cost of Rs. 10000/- to the other side by 25.10.2021. If reply is filed, rejoinder may be filed within four weeks thereafter.
Post the matter under the same head on 26.11.2021.2021