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Judgment
3 paragraphs · 141 wordsCounsel appearing for the petitioner submitted that this petition has been preferred for recovery of a sizable amount. Notice was issued but the respondent has not yet filed any counter affidavit nor anybody is appearing in this petition since long.
Mr. Diggaj Pathak, Counsel is now appearing for the respondent and is seeking time to file vakalatnama on behalf of the respondent. Time, as prayed for, is granted and we also direct the respondent to file an affidavit of his bank accounts and the list of movable as well immovable properties in the name of respondent as well as in the name of the proprietor / proprietors of the respondent. The Affidavit shall be filed by the respondent within a period of one week from the date of filing of vakalatnama by the respondent.
This matter is, therefore, adjourned to 10.5.2022.