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Judgment
6 paragraphs · 133 wordsOrders were sent by the Registry on the given address of Respondent No.1 through e-mail and Registered Post which returned unserved.
The matter proceeds ex-parte against R-1 in B.P.Nos.538 and 540 of 2020. A reply has been filed by Respondent No.1 in B.P.No.539 of 2020. A
Rejoinder has been filed by the Petitioner to the reply of Respondent No.1 and Respondent No.2 in all the matters. It was submitted on behalf of
Respondent No.2 that they need further time for filing an appropriate Miscellaneous Application for rectification of certain errors in the reply filed on
behalf of Respondent No.2. As prayed for, three weeks time is granted to the Respondent for filing an appropriate M.A., if any, failing which, the
matter shall proceed further. List the matter on 5th October, 2021 for directions.