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Judgment
8 paragraphs · 150 wordsLearned counsel for the petitioner prays for fresh notice upon non-appearing respondents in B.P. No. 787 of 2020. The prayer is allowed. Let
fresh notice be issued to respondent no. 1; dasti and email in addition. Affidavit of service should be filed within three weeks. As prayed, let
affidavit of service be filed in B.P. No. 790 of 2020 within one week.
Today Mr. Ankur Sharma has appeared for respondent no. 2 in all the three petitions. As prayed he may file Vakalatnama within one week and
reply within three weeks.
Learnd counsel for the petitioner prays to withdraw B.P. No. 788 of 2020 on the ground that the dispute has been settled between the parties outside
the Court. Mr. Ankur Sharma does not have any objection to the said prayer. This petition is disposed of as withdrawn.
The other two petitions be listed under the same head on 29.4.2021.