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Judgment
Heard learned counsel for the petitioner and Mr. Nittin Bhatia, Advocate who has today appeared on behalf of respondent no. 1 as well as the newly added respondent no. 2. He submits that respondent no. 2 is the main entity and respondent no. 1 is only an agent, hence, the earlier order for exparte hearing against respondent no. 1, the agent may be recalled and in the interest of justice, an opportunity be granted to both the respondents to file vakalatnama and reply.
In the interest of justice, the order for exparte hearing qua respondent no. 1 passed on the last date is recalled on the assurance given by Mr. Bhatia that he shall file vakalatnama on behalf of both the respondents within one week. After that is done, reply / short reply may be filed on behalf of both the respondents within three weeks. Rejoinder, if required, may be filed within one week thereafter.
Post the matter under the same head on 8.4.2022 for considering the interim prayers.