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Judgment
7 paragraphs · 259 wordsToday Mr. Manikya Khanna, Advocate has appeared for respondent no. 1 in B.P. Nos. 472 and 475 of 2021. As prayed by him, two weeks’ time is granted for filing Vakalatnma and four weeks for reply. Time for rejoinder may be considered on the next date.
It is noted that notice was served on non-appearing respondent no. 2 of these two petitions in the last week of December, 2021. If respondent no. 2 does not appear in these two petitions by the next date, orders for ex-parte hearing may be passed.
Post these petitions separately under the same head on 13.4.2022.
In B.P. No. 477 of 2021 respondent no. 1 has been served with notice in the last week of December, 2021. If he does not appear by the next date, orders for ex-parte hearing may be passed. In respect of respondent no. 2, as prayed, let fresh notice be issued, dasti and email in addition. Affidavit of service should be filed within four weeks.
Post this matter separately on 20.4.2022 under the same head.
From the submissions it appears that notices have been served on the respondents in B.P. Nos. 473, 474 and 476 of 2021 in the last week of December, 2021. Sufficient time has lapsed but the respondents have chosen not to appear. Let these three petitions be listed before the Court of Registrar on 11.4.2022 for passing necessary orders and directions to make the petitions ready for hearing.
The petitions shall be heard ex-parte qua the respondents who do not appear by the next date.