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Judgment
3 paragraphs · 56 words
In terms of Hon’ble Court order dated 04.07.2026, ld. counsel for the respondents sought and was granted three week’s time for filing reply. However, reply has not been filed by the respondents till date as reported by the concerned section.
Time for filing the reply is further extended by two week’s.
Put up again on 20.08.2026.