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Judgment
8 paragraphs · 151 wordsFrom the submissions of learned counsel for the petitioner, it appears that notice was served on the respondent in B P NO. 744 of 2020 on 15.3.2021,
but still nobody has appeared till date.  In such circumstances, the prayer for ex-parte hearing deserves to be considered. In case, this
respondent does not appear by the next date, the matter shall be heard ex-parte. Post the petition separately before the Court of Registrar on
3.9.2021 for passing necessary orders and directions to make the petition ready for hearing.Â
In B P No. 746 of 2020, notice has been served recently on 28.7.2021 only through e-mail. In the facts of the case, as an abundant precaution, let
fresh notice be published also in two prominent newspapers of the concerned area; one should be vernacular. Affidavit of service should be filed
within four weeks.
Post the matter under the same head on 13.9.2021.