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Judgment
Mr. Manjul Bajpai in TP 44 & 46 of 2021 and Ms. Trisha Rai Chaudhary in BP 45 of 2021 for the petitioner and Mr. Bhakti Vardhan Singh for the respondent.
It was submitted on behalf of the petitioner that although they have been granted time on previous occasions, still their appeal is pending before the CIC, and thus, the prayer for further extension of time for filing rejoinder. A similar prayer is made on behalf of the petitioner in TP 45 of 2021 on the same ground. The payer is vehemently opposed by the learned counsel appearing for the respondent and it was submitted that the matter is pending for filling of rejoinder since February 2022.
It was submitted on behalf of petitioner that respondent while filing their reply have relied on the document, which was not supplied to them, leading to filing of application under RTI Act, and thus, the consequential appeal, as prayed.
Let the matter be listed on 25/05/2023 under the heard ‘for directions’.
The petitioner may file the rejoinder by the next date fixed in the matter.