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Judgment
3 paragraphs · 157 wordsFour weeks further time is prayed by the Appellant for filing Rejoinder qua Reply filed by Respondent Nos.1 and 2. Earlier by the Order dated 23.3.2022, four weeks time was granted to the Appellant for filing the Rejoinder. Six weeks extension was granted by the previous Order dated 25.04.2022. The prayer for time was strongly opposed by the learned counsel appearing on behalf of Respondent No.1.
Four weeks time as prayed is granted but by way of last indulgence. Further extension of time shall be subject to cost.
No one appears on behalf of Respondent No.2 even today although link for virtual connection was shared to the learned counsel appearing on behalf of Respondent No.2 in light of his request. Respondent No.2 is further directed to take appropriate steps for proper representation. Let the matter be listed on 17th August, 2022 for directions. Let a copy of this Order be sent through e-mail to the Respondent No.2.