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Judgment
11 paragraphs · 242 wordsHeard learned counsel for the petitioner. Today Ms. Vidya Prabhakaran Khurana, Advocate has appeared on behalf of respondent nos. 2 and 3 in
these petitions. As prayed by her, four weeks' time is granted for filing vakalatnama and reply/appropriate application.
Learned counsel for the petitioner submits that respondent no. 1 of B P No. 388 of 2021 has been recently served with notice on 7.12.2021 and
affidavit of service to that effect has already been filed. In the interest of justice, he is given one more opportunity to appear.
It appears that in other matters, except in B P No. 391 of 2021, respondent no. 1 was served with notice long back and there is an observation in the
last order that if the served respondent no. 1 does not appear by today, order for ex-parte hearing may be passed.
Considering that sufficient opportunity has been given to the concerned respondent no. 1, the prayer for ex-parte hearing deserves to be allowed. If
respondent no. 1 in all the connected petitions except in B P Nos. 388 and 391 of 2021 do not appear by the next date, they shall be proceeded ex-
parte. In respect of respondent no. 1 of B P No. 391 of 2021, let fresh notices to be issued and served at the earliest ; dasti and e-mail in
addition. Affidavit of service should be filed within four weeks.
Post the matter under the same head on 15.2.2022.