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Judgment
05.09.2023 Counsel for the Appellant, after arguing sometime, prays for withdrawal of this appeal in order to avail any other remedy if so available.
Dismissed as withdrawn
05.09.2023 Arguments heard. Judgment reserved.
05.09.2023 While Appellant/Applicant was pressing I.A. No. 4029 of 2023, Counsel for Respondent No. 2 to 47 has submitted that copy of the application has not been supplied to him, therefore, he is not aware of this application.
Be that as it may, Counsel for the Applicant /Appellant is directed to provide complete copy of this application to the Respondents today itself.
At this stage, Counsel for the Appellant/Applicant has submitted that they have filed additional affidavit through e-filing and seeking permission to file hard copy. Permitted to do so.
It is needless to mention that the Appellant/Applicant shall provide copy of the additional affidavit also to the Respondents today itself. List again on 25th September, 2023 at No. 1
05.09.2023 Court time is over. Adjourned to 27th September, 2023.
05.09.2023 Court time is over. Adjourned to 04th October, 2023.
05.09.2023 Court time is over. Adjourned to 06th October, 2023.
05.09.2023 Court time is over. Adjourned to 05th October, 2023.
05.09.2023 Court time is over. Adjourned to 06th October, 2023.
05.09.2023 List again on 11th September, 2023 at No. 1.