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Judgment
2 paragraphs · 73 wordsPursuant to order dated 30.09.2019, all the documents have been supplied to the alleged contemnors Nos. 1, 2 and 3. Alleged contemnor No. 2 has filed additional reply pursuant to the documents being supplied. Alleged contemnor Nos. 1 and 3 pray for and are granted three weeks' time to file additional reply, if any, after receipt of the documents. It is made clear that no further time shall be granted.
List on 09.12.2019.