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Judgment
IA No. 52/2022
A date is requested by learned counsel for the respondent for filing the reply. The same be filed within three weeks with copy advance to counsel opposite. Rejoinder thereto, if any, be filed atleast one week before the next date of hearing. List on 18.08.2022.
IA No. 237/2022
Issue notice to respondent(s) within four weeks. The applicant shall collect the notice from the Registry and send the same immediately to the respondent(s) at its registered address by speed post along with copy of the application and the entire paper book with a copy of this order as well as at the email address of the respondent(s).
In case, the service of speed post on the respondent(s) is not effected, then the applicant shall adopt the mode of substituted service and the notice of hearing be advertised in two daily newspapers (one English and one Hindi) having wide circulation in the area and file affidavit of service along with copy of postal receipt, tracking report, copy of email and paper clippings, if applicable within two weeks.
Reply, if any, be filed within three weeks after receipt of notice with a copy in advance to the counsel opposite. Rejoinder thereto, if any, be filed one week thereafter, with a copy in advance to the counsel opposite.
List on 18.08.2022.
IA No. 240/2022
A date is requested by learned counsel for the respondent for filing the reply. The same be filed within four weeks with copy advance to counsel opposite. Rejoinder thereto, if any be filed atleast one week before the next date of hearing with copy advance to counsel opposite. List on 18.08.2022.
Company Appeal No. 1/22
A date is requested by learned counsel for the respondent for filing the reply. The same be filed within three weeks with copy advance to counsel opposite. Rejoinder thereto, if any, be filed atleast one week before the next date of hearing. List on 18.08.2022.