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Judgment
9 paragraphs · 177 wordsHeard Ms. Sakshi Chamoli, learned counsel for the petitioner. She submits that the office of Miracle Media Vision, respondent in B P No. 761 of
2020 was found closed and notice could not be served at the known address.
In that view of the matter, as prayed, let fresh notice be served upon the respondent through publication in two leading newspapers of the concerned
area; one should be vernacular. Affidavit of service should be filed within three weeks.
Today respondents in other three petitions have appeared through their counsels. Mr. Pramoj Abraham, Advocate has appeared in B P No 756
of 2020 through Ms Saranya Chandran, Advocate, Mr. Ankur Sharma, Advocate has appeared in B P No. 759 of 2020 and Mr. Sunil Kumar Jain,
Advocate has appeared in B P No. 762 of 2020. Vakalatnama, if not filed, may be filed within one week from today. All the respondents are
granted four week’s time for filing reply. Time for rejoinder shall be considered on the next date.
Post the matter under the same head on 27.4.2021.