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Judgment
10 paragraphs · 217 wordsHeard learned counsel for the petitioner and perused the last order dated 7.1.2022. On the last date respondent nos. 2 and 3 were represented by
Ms. Vidya Prabhakaran Khurana, Advocate but today she has chosen not to appear and reportedly no Vakalatnama or reply/application has been filed
by her. In the aforesaid circumstances, last opportunity is granted. If Vakalatnama along with reply/appropriate application is not filed by the next
date, it will be presumed that respondent nos. 2 and 3 have chosen not to appear in spite of notice and shall be proceeded ex-parte.Â
Since notice on respondent no. 1 in B.P. No. 388 of 2021 was served on 7.12.2021 but nobody appears on his behalf even today, he along with
respondent no. 1 in all other petitions, except B.P. Nos. 391 of 2021, shall be proceeded ex-parte if they do not appear by the next date. Â
Post all the petitions, except B.P. No. 391 of 2021, before the Court of Registrar on 11.3.2022 for passing necessary orders and directions to make the
petitions ready for hearing.
In B.P. No. 391 of 2021 notice has not been served on respondent no. 1 as yet. Petitioner shall file affidavit of service within two weeks.
List this petition separately before the Bench under the same head on 10.3.2022.