Rejoinder Affidavit has not yet been filed by Petitioner. Perusal of record indicates that multiple opportunities have been given to Petitioner for filing
Rejoinder Affidavit, however, the same is still awaited. On last date, cost was also imposed for not filing Rejoinder Affidavit by the given time.Â
Learned Counsel for Petitioner states that he could not file Rejoinder Affidavit as he has not been receiving any instructions from the client.
Learned Counsel for Respondent prays for closing right of Petitioner to file Rejoinder Affidavit in this matter.
List before Hon'ble Tribunal on a convenient date for appropriate directions.
