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Judgment
2 paragraphs · 85 wordsFrom the submissions it appears that respondent no. 2 has not appeared today although notice was served on or about 20.7.2021. In view of earlier observations, the prayer for ex-parte hearing qua respondent no. 2 is allowed. Reply has already been filed on behalf of respondent no. 1 as well as respondent no. 3. As prayed, three week's time is granted for rejoinder.
Post the matter before the Court of Registrar on 5.1.2022 for passing necessary orders and to make the petition ready for hearing.