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Judgment
1 paragraphs · 158 wordsIssues were settled in the instant matter on the last occasion and time was granted to the Petitioner to file their evidence affidavits. Today, Mr. Shashank Shekhar appears on behalf of the Petitioner and submits that earlier the matter was proceeded ex-parte against the Respondents and they have filed their ex-parte evidences on 24.12.2020 in the matter. Subsequent thereto, the Respondents appeared in the matter and the Hon'ble Bench has granted opportunity to contest the matter. In the light of the aforesaid facts, it was submitted on behalf of the Petitioner that they intend not to file any fresh evidence affidavit except an additional affidavit relating to such facts which have been given in the Reply filed by the Respondents. One week's time is granted to the Petitioner to file their additional evidence affidavit, if any. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 9th May, 2023.