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Judgment
2 paragraphs · 113 wordsNo one appears for Respondent No.1 even today. In compliance with the directions contained in the Order dated 04/08/2021 of the Hon'ble Bench, the matter is fixed for ex-parte hearing against Respondent No.1.
Ms. Sakshi Chamoli, appearing on behalf of the Petitioner, submits that they intend to file an appropriate Miscellaneous Application for deletion of Respondent No.2 from the array of the parties as they have erroneously filed the instant matter against Respondent No.2. The Petitioner may file an appropriate application, if deemed fit, within four weeks from now failing which, they may file a Rejoinder to the reply filed by Respondent No.2. Put up the matter on 11th October, 2021 for directions.