JUDGEMENT
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(1.) None for the petitioner.
(2.) Learned counsel for Respondents Nos. 2 & 3 confirms that the interim order passed on 01.06.2016 has been complied with. He however, prays for some time to file his reply.
(3.) Let the same be filed before the next date of hearing i.e., 26th july, 2016 at 10.30 a.m.
At this stage, Ms. Aishwarya Mishra, has appeared on behalf of the petitioner and has been informed about the proceedings.;
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