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Judgment
3 paragraphs · 187 wordsIt was submitted on behalf of the Petitioner in B.P.No.407 of 2019 that they intend to withdraw the petition. As prayed, B.P.No.407 of 2019 be separated from this batch and list it separately before the Hon'ble Bench on any convenient date.
Four weeks further time is prayed and allowed to the Petitioner to issue fresh notices on Respondent No.1 in B.P.Nos.399 and 405 of 2019 through Registered Post and Dusti in addition. An Affidavit of Service be filed before the next date fixed in the matter.
It was submitted on behalf of the Petitioner that B.P.Nos.401, 402 and 406 of 2019 are ripped for hearing as the pleadings and evidences are complete in these matters and, thus, a prayer that they be separated from the remaining matters and listed before the Hon'ble Bench for hearing in due course. As prayed, let the connected B.P.Nos.401, 402 and 406 of 2019 be separated from the remaining matters and listed before the Hon'ble Bench under the head "For Hearing" in due course. Let B.P.Nos.399 and 405 of 2019 alone be listed before this Court for directions on 29th August, 2022.