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Judgment
7 paragraphs · 125 wordsAdmit No notice need be issued upon respondent no. 1 who has appeared on advance notice through Mr. Sharath Sampath, Advocate. Issue
Notice to respondent no. 2; Dasti and e-mail in addition. Rule is made returnable within five weeks. Respondent no. 1 should be ready with his reply
or short reply before the next date when the interim prayer shall be considered after service is effected on respondent no. 2.
This matter is related to B P No. 348 of 2021. That may also be listed together with this matter on the next date.
It will be open for the petitioner to file a rejoinder to the replies, if required.
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Post the matter under the head “For Directions†on 7.7.2021.