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Judgment
5 paragraphs · 226 wordsHeard learned counsels for the petitioner and respondent no. 2 in all the petitions. By way of last opportunity, two weeks' further time is granted to the petitioner, as prayed, for filing reply to the M.As seeking deletion of respondent no. 2. If reply is filed, rejoinder may be filed before the next date, if required.
Respondent no. 1 in these petitions had instructed learned counsel to appear on 17.9.2021. On that date, on prayer of learned counsel, three weeks' time was granted for filing vakalatnama and four weeks for reply. However, on account of further prayer made on 22.10.2021, one week's time was extended for filing vakalatnama and four weeks' time for filing reply. Today also learned counsel for respondent no. 1 wants further time.
Since no vakalatnama has been filed, appearance of respondent no. 1 shall be ignored. If no vakalatnama alongwith reply is filed within two weeks from today. In such an event, it will be presumed that respondent no. 1 has opted not to appear in spite of service in the matter and the matter shall proceed exparte. However, if vakalatnama and reply are filed within two weeks, petitioner may file rejoinder, if required, before the next date.
The MAs of respondent no. 2 shall be heard on merits on the next date.
Post the matter under the same head on 19.1.2022.