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Judgment
ORDER
IA 3512/2022
Ld. Counsel for the Applicant and Ld. Counsel for the Respondent are present. Ld. Counsel for the Respondent seeks time to place on record Affidavit in Reply. Time is allowed. Affidavit in Reply be placed on record well before the adjourned date, by duly serving a copy to the other side well in advance. List this matter on Board on 10.02.2023, for further consideration and hearing.
IA 631/2022
Neither the Counsel for the Applicant is present nor has placed on record Hard Copies of the present Interlocutory Application. Applicant is directed to place on record two sets of Hard Copies of the present Interlocutory Application, well before the adjourned date. List this matter on Board on 10.02.2023, for further consideration and hearing.
IA 942/2022 IA 1838/2022 IA 2186/2022
List these Interlocutory Applications on Board on 10.02.2023, for further consideration and hearing.