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Judgment
6 paragraphs · 118 wordsHeard learned counsel for the petitioner. She may file affidavit of service in respect of respondent no. 2 during the course of the day, as prayed.Â
She submits that service has been effected on respondent no. 1 long back on 4.2.2021 and on respondent no.2 on 16.4.2021 and since they have
chosen not to appear, orders be passed for ex-parte hearing.
Considering all the facts, the prayer in respect of respondent no. 1 is found to have merits. If respondent no. 1 does not appear by the next date it
shall be proceeded ex-parte. Similar prayer in respect of respondent no. 2 shall be considered on the next date.
Post the matter under the same head on 22.9.2021.