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Judgment
7 paragraphs · 146 wordsMr. Zafar Antonio, Advocate appears for R-1 in B.P. No. 537 & 539/2020 and states that he has filed his vakalatnama and seeks two weeks time to
file replyin these two matters. Time given.  Petitioner may file its rejoinder in three weeks time after filing of reply by R-1 in B.P. No. 537 &
539/2020. No one appears for R-1 in B.P. No. 538 & 540/2020.   As prayed for by Mr. Vibhav Srivastava, Advocate for petitioner and in
terms of order dated 10.12.2020 passed by Hon’ble Tribunal, these two matters now proceed ex-parte against R-1.
Ms. Jinnu Sara George, Advocate for R-2 states that she has since filed her reply affidavit in all matters. Mr. Vibhav Srivastava, Advocate for
petitioner seeks three weeks time to file his rejoinder, qua reply of R-2. Time given. List on 3rd March, 2021 for directions.
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