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Judgment
2 paragraphs · 140 wordsIssue notice on M.A. No. 314 of 2021 filed in BP No. 132 of 2021. Actual notice need not be issued because the respondents are already represented by their counsels. Let copies of M.A be served during the course of the day. Petitioner / applicant should have served atleast advance copy of the M.A on the counsels since they are appearing from before. Respondent should file their reply to the M.A within three weeks. Rejoinder, if required may be filed before the next date. If the respondents are acting in dis-regard of the interim order passed on 9.2.2021 then the same must stop immediately. Petitioner may file rejoinder to the replies of respondents in the main matter within four weeks, as prayed.
Post the matter under the same head on 10.11.2021. The M.A. shall be considered on the next date.