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Judgment
4 paragraphs · 132 wordsHeard MA No. 415 of 2022. It is a formal application. The same is being allowed. The petitioner to get the memo amended. As amended memo is said to have been filed, hence, the same is being taken on record. The application stood disposed of.
Learned counsel for respondent mentioned that Application No. 414 of 2022 has been moved with a prayer for early disposal of this petition. A written argument has been filed but the learned counsel for petitioner showed his inability and requested for disposal on the date, previously fixed.
Let written arguments by petitioner be filed, after exchange to the counsel for respondent, positively within three weeks.
As the date is previously fixed, hence, list on the same date (i.e. 11.1.2023) for final arguments. The application stood disposed of.