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Judgment
4 paragraphs · 204 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in both the petitions. Today also nobody has appeared for respondent no. 1.
Petitioner has filed M A Nos. 289 and 290 of 2021 and has prayed for deleting respondent no. 2 from the array of parties on the ground that he was erroneously made a party in the proceedings. Same is the stand of respondent no. 2 also in its reply filed in these matters. Hence the prayers made in both the MAs are allowed. Respondent no. 2 is deleted from the array of parties. Amended memo of parties should be filed within one week in both the petitions. MAs stand allowed and disposed of.
Learned counsel for the petitioner has submitted that in B P No. 787 of 2020, respondent no. 1 was served with notice on 16.8.2021 and in the other petition on 28.8.2021. In the interest of justice, one last chance is given to them to appear.
Post the matters before the Court of Registrar on 10.11.2021 for passing necessary orders and directions to make the petitions ready for hearing. The petitions shall be heard ex-parte against the respondents who do not appear by the next date.