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Judgment
3 paragraphs · 199 wordsMs. Sakshi Chamoli appears for the Petitioner and Mr. Vikrant Kumar for Respondent No.1 in all the petitions except B.P.No.242 of 2020 which proceeds ex-parte against Respondent No.1. Mr. Sarad Kumar Sunny appears for Respondent No.2 in all the matters.
It was submitted on behalf of the Petitioner that they be granted two weeks time for filing draft Issues in the matter. Respondent No.1 also intends to file draft Issues. As prayed for, two weeks time is granted to the parties to file their draft Issues after exchanging the same with the opposite parties.
It was once again prayed on behalf of Respondent No.2 that their Miscellaneous Applications for deletion of parties be listed before the Hon'ble Bench for passing appropriate orders. The Registry, TDSAT was earlier directed to list the matter on any convenient date before the Hon'ble Bench but it has been reported that the matter could not be listed because of non-availability of Hon'ble Bench. It is, therefore, once again directed that the matter be listed before the Hon'ble Bench on any convenient date for hearing of Miscellaneous Applications filed by Respondent No.2. List the matter thereafter before this Court on 10th November, 2021 for Issues.