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Judgment
3 paragraphs · 138 wordsOn the last occasion, Mr. Ankur Sharma, learned counsel appearing for Respondents in B.P.Nos.399 and 405 of 2019 was discharged and Orders were sent to Respondent No.1 in both the matters through e-mail. Since nobody has appeared even today, the Petitioner is directed to issue notices on Respondent No.1 in B.P.Nos.399 and 405 of 2019 through Registered Post and Dusti in addition.
Two weeks time was granted to the Petitioner for taking steps as Respondent No.1 in B.P.No.407 of 2019 has died. Two weeks further time is prayed and allowed to the Petitioner for seeking instructions in B.P.No.407 of 2019 as prayed.
Nobody appears for Respondent No.1 in B.P.Nos.401, 402 and 406 of 2019 though evidence on behalf of Respondent No.1 in these matters has been filed. Let the matter be listed on 25th July, 2022 for directions.