AI Structured Summary
Not yet generated for this judgment
Judgment
Admit. Issue notice; dasti and email in addition. Actual notice need not be issued to respondent no. 1 because it has appeared through Ms. Prakriti Nambiar, Advocate. As prayed by her, four weeks' time is granted for filing reply/short reply so that interim prayer of petitioner may be considered on the next date. Rule is made returnable within four weeks. Affidavit of service may be filed before the next date.
Post the matter under the head "for directions" on 19.4.2022.
Since the two respondents are separate entities and cause of action are separate because of similar pleas, this joint petition is permitted to be maintained but petitioner must deposit an additional set of Court Fees within two weeks, failing which the petition shall stand dismissed against respondent no. 2.