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Judgment
8 paragraphs · 146 wordsOn behalf of respondent Mr. Naved Ahmad, Advocate has prayed for further two weeks’ time for filing reply. According to him, the reply
could not be filed within time because some persons in-charge of the respondent company are affected by COVID.
Learned counsel for the petitioner submits that reply is awaited since 4.2.2021 and hence interim prayer be considered because he apprehends that
reply may not be filed even within the time prayed.  He points out that in the last order three weeks’ time for reply was granted by way of
last opportunity.
In the interest of justice, two weeks’ further time is granted for filing reply. But it is made clear that if no reply is filed, even then the matter shall
be considered on its merits including the prayer for interim relief, if required.
Post the matter under the same head on 29.4.2021.