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Judgment
Mr. Abhay Chattopadhyay, appearing for the Respondent in T.P.No.227 of 2018, prays for further time of three weeks for filing Evidence Affidavits. On the last occasion, time was granted by way of last indulgence for filing the Evidence Affidavits. As prayed for, three weeks time is granted to the Respondent in T.P.No.227 of 2018 for filing the Evidence Affidavits failing which, the Evidence Affidavits shall be accepted subject to payment of cost of Rs.5000/- payable to the Petitioner.
Mr. Manjul Bajpai, appearing for the Respondent in T.P.No.226 of 2018, submits that he intends to file an appropriate application regarding change in name and it shall be filed in due course. Put up the matter for directions on 18th October, 2021.