- (1.) Respondents nos 1, 2, 3 and 6 seeks extension of time to file affidavit-in-opposition. Although affidavit-in-opposition was directed to be filed by 17th December 2013 but because of unavoidable circumstances, the same could not be affirmed within time and in fact the same has been affirmed on 2nd January 2014.
(2.) As prayed for, time to file affidavit-in-opposition is extended.
(3.) Affidavit-in-opposition filed today be kept with the record. Copy of the opposition is served on the learned advocate appearing for the petitioner in Court today.;