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Judgment
4 paragraphs · 54 words
Learned counsels for the parties are present.
2.
Learned counsel for the opposite party prays for two weeks’ time to file counter affidavit.
3.
Put up this case on 01.12.2026 and till then, interim order dated 24.09.2026 passed by this Court shall continue.
4.
In the meantime, the opposite party shall file counter affidavit.