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Judgment
6 paragraphs · 138 wordsMr. Ankur Sharma, learned counsel for respondent no. 2 is granted further time of two weeks for filing reply. But he must file vakalatnama during
the course of the day failing which it will be presumed that respondent no. 2 is not interested in contesting the petitions.Â
Respondent No. 1 in these two petitions, as per affidavit of service , were served with notice on 18.3.2021 and 26.2.2021 respectively. Sufficient
time has lapsed, but they have not appeared. Hence, the prayer for ex-parte hearing qua respondent no. 1 is found to have merits. Let the
matters be listed before the Court of Registrar on 3.9.2021 for passing necessary orders and directions to make the petitions ready for hearing. The
matter shall proceed ex-parte against non appearing respondents, if they do not appear through vakalatnama by the next date.