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Judgment
5 paragraphs · 127 wordsHeard learned counsel for the petitioner. Nobody appears for the respondents in any of the matters.
Learned counsel for the petitioner has referred to the previous order dated 23.9.2021 and has submitted that the concerned respondents of the B.P. No. 541, 542 and 544 of 2021 have approached the petitioner and returned the STBs.
The aforesaid three petitions do not require further consideration in view of aforesaid development. They are disposed of as infructuous.
The remaining five matters are admitted for hearing. Notices have already been issued but it will be proper to wait further for appearance. Let fresh notices be issued, dasti and email in addition. Let affidavit of service be filed within two weeks.
Post the matter under the same head "for Directions" on 10.12.2021.