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Judgment
3 paragraphs · 161 wordsHeard learned counsel for the petitioner and Mr. Sandeep Arya, Advocate appearing for respondent no. 1 only in BP No. 278 of 2021. He has already filed vakalatnama and reply. A Hard copy of the reply should be made available to the learned counsel for the petitioner within two days. A rejoinder may be filed to that reply within four weeks.
Respondent no. 2 which is common in all the three petitions has not appeared even today. Same is the situation of respondent no. 1 in the other two petitions. The last order dated 18.8.2021 mentions the dates when they were served with notices and that if they do not appear today order for exparte hearing may be passed.
Post the matter before the Court of Registrar on 27.10.2021. The non appearing respondents shall be proceeded exparte if they do not appear by the next date. The Registrar shall pass necessary orders and directions for making the petitions ready for hearing.