DINESH MEHTA,J. - (1.) Learned counsel for the respondents prays for further time to file response, to the instant application seeking setting aside abatement.
(2.) Mr. Sanjay Mehrishi, Learned counsel for the applicant opposes such request and submits that more than two years' has been allowed to the respondents for filing reply to this application, yet the respondents have not filed any reply.
(3.) Having perused the record of this case, this Court is of the considered opinion that enough time has been granted to the respondents for filing the reply to such application, hence respondent's right to file reply is closed.;