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Judgment
5 paragraphs · 108 wordsIt was submitted on behalf of R-2 in B.P. No. 127 of 2020 that they have filed their reply.  Mr. Nasir Husain, appearing for the petitioner, seeks
one week time for filing rejoinder.  Prayer is allowed.Â
Since R-1 is proceeded ex-parte in all the three matters and R-2 in B.P. No. 125 and 126 of 2020, let B.P. No. 125 of 2020 and B.P. No. 126 of 2020
be de-tagged, and listed before Hon’ble Tribunal for hearing in due course, as evidence affidavits have already been filed in these petitions.
Put up before this Court B.P. No. 127 of 2020Â on 6th August, 2021 for directions.