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Judgment
9 paragraphs · 172 wordsHeard learned counsel for the petitioner. On behalf of respondent no. 1 an appearance has been made by learned counsel but today he submits that
respondent no. 1 has not given him vakalatnama or any instructions to file reply. In that view of the matter, appearance for learned counsel for
respondent no. 1 is ignored henceforth. Since respondent no. 1 had sufficient opportunity but has failed to avail the same, if he does not appear or file
reply by the next date, the petition shall be heard exparte qua respondent no. 1.
Let a copy of this order be sent to respondent no. 1 at his known address.
Respondent no. 2 has avoided to appear although notice was served long back in September 2021. If he does not appear by the next date, proceeding
shall continue exparte qua respondent no. 2.
Post the matter before the Court of Registrar on 2.3.2022 for passing necessary orders and directions to make the petition ready for hearing.
The interim order shall continue until further orders.