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Judgment
9 paragraphs · 173 wordsToday Mr. Anil C Nishani, Advocate has appeared for respondent in B. P. No. 739 of 2020 whereas Mr. Tushar Singh, Advocate has appeared for
respondent in B. P. No. 741 of 2020. As prayed by them, two week's time is granted for filing vakalatnama , if not filed already, and four weeks' time
for reply.
Learned counsel for the petitioner may file affidavit of service within one week in B. P. Nos. 734, 742 and 744 of 2020.
Learned counsel for the petitioner prays for, and is permitted, to serve fresh notices upon the respondents in B. P. Nos. 738, 740, 745 and 746 and B P
No. 747 of 2020;Â Dasti and e-mail in addition.
In B P No. 747 of 2020, the petitioner is permitted to file amended memo of parties to show the correct address of the respondent. Notice should go
at the correct address. Let affidavit of service in respect of fresh notices be filed within within two weeks.
Post the matter under the same head on 19.4.2021.