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Judgment
4 paragraphs · 124 wordsHeard learned counsel for petitioner and learned counsel for respondent no. 2. Today also nobody appears for respondent no. 1 although notice was served on 16.12.2021.
Learned counsel for the petitioner has pressed for an order for exparte hearing qua respondent no. 1. In case respondent no. 1 does not appear by the next date, the petition shall be heard exparte qua respondent no. 1.
As prayed on behalf of respondent no. 2, two weeks' further time is granted for filing hard copy of vakalatnama and three weeks for filing reply. Further adjournment for this purpose shall be on appropriate costs.
Post the matter before the Court of Registrar on 23.3.2022 for passing necessary orders and directions to make the petition ready for hearing.