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Judgment
This application has been preferred by the original petitioner for fixing the date of early hearing of the B.P. No. 432 of 2018. Having heard learned counsel for both sides and looking into the facts and circumstances of the case, we hereby direct the Registry to enlist B.P. No. 432 of 2018 under the head “For Hearing” on 27.5.2022.
In the meanwhile, within a period of four weeks from today the petitioner may file their written submissions, copy whereof shall be supplied to counsel for the respondent and the respondent may also file their written submissions within the same time, copy thereof may be given to counsel for the petitioner. If the petitioner as well as respondent are relying upon any reported decisions, the list of the decisions may be supplied and if they are relying upon unreported decisions/citations, copy whereof shall be supplied within four weeks.
With these observations, M.A. No. 169 of 2022 is hereby allowed and disposed of.