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Judgment
7 paragraphs · 122 words
Learned counsel for Union of India has explained that the proposed affidavit which was required to be filed on 10.11.2021, could not be made ready
for some unavoidable reasons. He submits that the affidavit is now ready and shall be filed during the course of the day, if permitted. The
permission is granted.
It goes without saying that the filing should be after serving a copy on the other side. As prayed on behalf of the petitioner two weeks’ time
is granted for filing rejoinder.
Post the matter under the same head on 9.2.2022 for the purpose of final disposal.
It is recorded that in terms of last order the petitioner has already filed an under taking relating to the bank guarantee.