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Judgment
4 paragraphs · 93 wordsSanjay Kumar, CJ
Mr. T. Rajendra, learned counsel, appears for the respondent, and seeks some more time to file a reply. He would point out that this revision was filed against the order dated 04.11.2022 passed in Judl. Misc. Case No. 201 of 2021, but neither the petition in the said miscellaneous nor his client’s objections thereto have been placed on record.
Mr. H. Manglem, learned counsel for the petitioner, seeks time to file both these documents before the next date of hearing with advance copies to the counsel opposite.
Post on 07.02.2023.