NIRZAR S.DESAI - (1.)Heard learned Senior Advocate Mr.Navin K. Pahwa with learned advocate Mr.Monaal J. Davawala for the petitioner and learned advocate Mr.Siddhartha Samal and Mr.Sandip C. Bhatt for the respondents.
(2.)Today, learned advocate Mr.Samal stated that he has filed affidavit­in­reply in the petition. However, the affidavit­in­reply is not on record, and therefore, the soft copy of the affidavit­in­reply was shared by learned advocate Mr.Davawala for the convenience of Court. The affidavit­in­reply runs into more than 100 pages and therefore, the Court thought it fit to suggest learned Senior Advocate Mr.Pahwa to respond to the aforesaid affidavit­in­reply.
(3.)Learned Senior Advocate Mr.Pahwa stated that he has some urgency as his CC Account is freezed and therefore, the matter may be adjourned for the shortest possible period. He has even shown his willingness to file affidavit­in­rejoinder during the course of the day.