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Judgment
3 paragraphs · 98 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2. Today also no one appears for respondent no.1. As per affidavit of service, notice was served on respondent no. 1 in B P No. 209 of 2021 on 11.8.2021 and in the remaining three petitions, it was served in March 2021 itself.
Sufficient time and opportunity has been granted but respondent no. 1 in these petitions have chosen not to appear till date. In such circumstances, prayer for ex-parte hearing is allowed.
Post the matter before the Court of Registrar on the date already fixed.