AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 184 wordsMs. Anju Davis, Advocate appears for R-1 in B.P. No. 543/2020 and seeks permission to file reply in four weeks time. Ms. Jinnu Sara George,
Advocate appears for R-2 in all three matters and states that she has already filed her reply.   Registry has informed that the reply, as filed by
R-2 in these matters, are not accompanied by duly verified affidavit and that the objection has been conveyed to the Advocate for R-2. Ms. Jinnu
seeks three weeks time to file her reply affidavit.  Time given.   Let rejoinder, if any, be filed by petitioner in three weeks, after filing of
reply by R-2.
 No one appears for R-1 in B.P. No. 544 & 545/2020.  On last occasion, Ms. Uma Devi, Advocate appeared for R-1 in these two petitions
before Hon’ble Tribunal and undertook to file hard copy of vakalatanma in one week time. Registry is directed to verify if hard copy of
vakalatnama has been filed by Ms. Uma Devi for R-1 in these petitions.   List all matters on 12th March, 2021 for directions.