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Judgment
R.A. Dy. No.363 of 2024 - This Review Application has been preferred by the respondent no.1, which is under office objections.
Counsel appearing for the respondent no.1 submits that the office objections shall be removed during course of the day and Registry shall give a regular number to this Review Application.
Notice upon non-applicants. Respective counsels are accepting the notice on behalf of the non-applicants in the Review Application and they are seeking time to get instructions and to file reply, if required.
M.A. DY. No.365/2024 - This application has been preferred by the respondent no.2 which is under office objections. Counsel appearing for the respondent no.2 submitted that during course of the day office objections shall be removed by the respondent no.2. Thereafter the Registry shall give a number to this Miscellaneous Application.
On this condition, notice upon non-applicants which is accepted by the respective counsels and they are seeking time to get instructions and to file reply, if necessary.
For further hearing these matters are adjourned to 24.5.2024.
Technical persons on behalf of the petitioner as well as on behalf of the respondents may also remain present so that the ground which have been agitated in Miscellaneous Application can be properly explained and properly understood by the Technical Experts.
Order Dasti.