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Judgment
2 paragraphs · 99 words1.
It was submitted on behalf of respondent, Union of India that Four weeks’ further time for filing sur-rejoinder be granted Time as prayed for, is allowed to the respondent, to file their sur-rejoinder in TP 44 and TP 46 of 2021.
2.
It was submitted on behalf of the petitioner in TP 45 of 2021 that they have filed, their rejoinder on 01.09.2023. Four weeks’ further time is prayed, by the respondent, Union of India, in TP 45 of 2021 for filing their sur-rejoinder. Time as prayed, is allowed. Let the matter be listed ‘for directions’ on 20.11.2023.