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Judgment
7 paragraphs · 137 wordsLearned counsel for the petitioner submits that now affidavit of service in respect of respondent no. 1 in BP No. 61 of 2021 is also on record to show
that he was served with notice in Ist week of April 2021. Respondent no. 1 in other two petitions was served with notice on 10.3.2021. None of them
have appeared so far. If they do not appear by the next date, petitions shall be heard ex-parte qua non appearing respondents.Â
Mr. Sapra appearing for respondent no. 2 in all the three petitions prays for and is granted two weeks' further time for filing reply, if required, and
application for deletion. Any further time for this purpose shall be on exemplary costs.
Post the matter under the same head on 17.9.2021.
Interim orders to continue till the next date.Â