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Judgment
8 paragraphs · 147 wordsHeard learned counsel for the petitioner. Today also nobody appears for any of the respondents except Mr. Aditya Vaibhav Singh , Advocate who
has appeared to represent respondent no. 1 in B P No. 168 of 2021, though he has not filed vakalanama in spite of time granted for this purpose on
7.4.2021.
As observed in the last order since notices were served on the respondents between 23.2.2021 and 15.3.2021, the prayer for ex-parte hearing in
respect of non-appearing respondents is allowed.
In view of prayer of Mr. Aditya Vaibhav Singh, one last opportunity is granted for filing vakalatnama and reply within three weeks failing which the
petition shall be heard ex-parte against respondent no. 1 in B P No. 168 of 2021 also.
Post the matter before the Court of Registrar on 10.9.2021 for passing necessary orders and directions to make the petitions ready for hearing.