1. Ms. Swasti Misra, Advocate for Resolution Professional states that evidence affidavit of the Petitioner is on record. She further states that she would be needing two weeks time to file her Vakalatnama. She may do so.
2. Mr. Rohan Dua, Advocate for Respondent No.2 seeks permission to file his evidence affidavit in B.P.No.676 of 2020 by tomorrow (05.01.2024). He is permitted. He states that his evidence affidavits in other matters are on record.
3. As prayed for by Ms. Vidya Prabhakaran Khurana and Mr. Aditya Krishna, Advocates for Respondent No.1 in their respective matters, further time of three weeks is given for filing evidence affidavits. List the matter for Directions on 29th January, 2024.
