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Judgment
Mr. Manjul Bajpai appearing on behalf of the Petitioner in T.P.Nos.44 and 46 of 2021 submits that subsequent to the orders passed by the learned C.I.C., they have received the required documents from the Respondents. Thus, a prayer is made for grant of six weeks time for filing their Rejoinder. A similar prayer is made on behalf of the Petitioner in T.P.No.45 of 2021 also.
It was submitted on behalf of the Respondents by the learned counsel that since they have supplied all the documents, time allowed, if any, should be made by way of last indulgence.
As prayed, six weeks further time is granted to the Petitioners to file their Rejoinders. It is further made clear that there may not be further extension of time. Let the matter be listed for "Directions" on 1st September, 2023.