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Judgment
Learned Counsel for the Appellant and Respondent are present.
When the case was called out Learned Counsel Mr. Kumar Mihir appears on behalf of the Respondent. In earlier last two occasions on 15.06.2021 & 27.07.2021 despite of Notice was issued to Respondent, they were fail to appear.
Learned Counsel for the Respondent is directed to file Hard Copy of the Reply Affidavit within two weeks from today. Rejoinder, if any, may be filed by Learned Counsel for the Appellant as a Hard Copy, within one week, thereafter.
Learned Counsel for the Appellant has filed the Written Submissions which is taken on record.
Learned Counsel for the respondent is directed to file Hard Copy of the Written Submission not exceeding three pages along with the relevant case laws, within two weeks from today.
Learned Counsel for the Appellant prays to file Additional Case Laws.
Prayer allowed. Learned Counsel for the Appellant is directed to file Hard Copy of the Additional Case Laws, within two weeks from today.
Office of the Registry is directed to accept the aforesaid documents.
List this matter 'For Hearing' on 9th November, 2021.