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Judgment
8 paragraphs · 131 wordsLearned counsel for the petitioner submits that affidavit of service has already been filed on 3.2.2021 which shows that notices have been served on
the respondents on or about 21.1.2021.
Today Mr. Diggaj Pathak, Advocate has appeared on behalf of respondent in B.P. No. 564 of 2020. He may file vakalatnama during the course of the
day, as prayed, and reply within four weeks. Rejoinder, if required, may be filed in this matter within two weeks thereafter. Post B.P. No. 564 of
2020, under the same head on 7.4.2021.
The other petitions i.e. B.P. No. 547 of 2020 and B.P. No. 565 of 2020 be listed separately under the same head on 15.3.2021 awaiting appearance
of the respondents. Ex-parte order may be considered against non-appearing respondents on the next date.
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