AI Structured Summary
Not yet generated for this judgment
Judgment
Time was granted to the Respondent in T.P. No.227 of 2018 for filing the Evidence Affidavits subject to payment of cost. Today, Mr. Abhay Chattopadhyay appearing for the Respondent in T.P. No.227 of 2018 submits that their Evidence Affidavit is ready but he needs a couple of days for filing the same. As prayed, the time is allowed subject to payment of the cost imposed earlier till Wednesday, the 27th October, 2021 failing which, the matter shall be placed before the Hon'ble Bench for considering the prayer of the Petitioner for foreclosure of the right of the Respondent to file the Evidence Affidavit.
Mr. Manjul Bajpai appearing for the Respondent in T.P. No.226 of 2018 submits that he has filed the connected Miscellaneous Application No.408/2021 regarding change in name. Two weeks time was prayed on behalf of the Respondent in T.P. No.224/2018 for filing an appropriate application regarding change in name. The time as prayed is allowed. The Registry to list the matter after expiry of two weeks before the Hon'ble Bench for disposal of the connected Miscellaneous Applications. List the matter for directions before this Court on 30th November, 2021.