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Judgment
Heard on IA No. 3016/2023, an application filed under Section 151 of CPC for exemption from filing certified/legible copies of the Annexures.
On due consideration, IA No. 3016/2023 stands allowed and the petitioner is exempted from filing certified/legible copies of the Annexures.
Also heard on admission.
Admit.
Issue notice.
Payment of process fee by tomorrow, failing which the petition shall stand dismissed without reference to the Court. Notice be made returnable on 13/03/2023 on interim relief.
He is also heard on interim relief.
Subject to hearing the other side, till the next date of hearing respondent No.1 shall maintain status-quo in relation to the shops of the members of the petitioner/ association which is prevailing today.
A copy of this petition alongwith Annexures be supplied to Shri Sanjay K. Agrawal, who normally represents respondent No.1 before this Court by tomorrow.
Office is directed to reflect the name of Shri Sanjay K. Agrawal in the cause list on behalf of respondent No.1.
Certified copy today.