JUDGEMENT
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(1.) Learned Senior Advocate Mr. Saurabh Soparkar with Learned Senior Advocate Mr. Navin Pahwa with Learned Advocate Mr. Jaimin Dave present for Applicant. Learned FCA Mr. Sanjay Ruia with learned PCS Ms. Komal Jain with Learned Advocate Ms. Shradha Agarwal with Learned Advocate Ms. Arushti Singhal present for Respondent in IA 16/2017. This application is moved by Respondent to pass an order preventing the petitioner from filing rejoinder to their reply. Learned FCA appearing for Respondent/ Original Petitioner that he has not filed any rejoinder and in case if he wants to file rejoinder, he will seek permission of this Authority. In view of the above said statement made by learned FCA the IA 16/2018 is premature. Hence it is dismissed as premature.;
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