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Judgment
Heard learned counsel for appellant in Cyber Appeal No. 12 of 2015 and learned counsel for appellant in Cyber Appeal No. 26 of 2015. No other
party has appeared today.
The matter has been referred to the Bench of this Tribunal by learned Registrar. He has pointed out that appellants want an ex-parte order against
respondent no. 1 in all these appeals i.e. SS Corporation because it has not appeared since the beginning in spite of service of notice. The prayer is
allowed. The appeals shall be heard ex-prate qua respondent no. 1, SS Corporation.
From the order of Registrar, it transpires that in spite of several opportunities Indusind Bank which is respondent no. 7 in Cyber Appeal No. 26 of
2015 and as is also respondent in other appeals at different several numbers has not filed any reply in these appeals in spite of several opportunities.Â
It has also not appeared on last several dates. In such circumstances, the right to file reply of respondent â€" Indusind Bank is closed.
Let the matter be listed before the Court of Registrar on 1.9.2021 for passing necessary orders and directions to make the appeals ready for early
hearing.  Â