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Judgment
6 paragraphs · 136 wordsNo one appears for any one of the respondents in these matters even today.  Vide order dated 10.3.2021 of the Hon’ble Bench, these matters
were fixed before this court on 14.4.2021 for passing necessary orders but was declared as Holiday on account of Baba Saheb Ambedkar Jayanti
and hence these matters were taken up today.   The Hon’ble Bench further directed that these petitions be heard ex-parte quo those
respondents who do not appear by the next date.  Since no one had appeared for any one of the respondents in all these matters, the matters are
fixed for ex-parte hearing, in compliance of the order dated 10.3.2021.  Petitioner makes a prayer for filing evidence affidavit in all these
matters.   Prayer allowed. List the matters on 1st September, 2021 for directions.