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Judgment
7 paragraphs · 143 wordsHeard learned counsel for the petitioner. Nobody appears for the respondents in any of the three petitions.
Considering the facts noted in the last order passed on 7.4.2021, prayer for ex-parte hearing qua respondent no. 1 is found to have merits. So far as
respondent no. 2 is concerned, as prayed, let affidavit of service be filed during the course of the day. Learned counsel submits that respondent no.
2 in these matters has also been served with notice on 16.4.2021 but has not appeared even thereafter.  One more opportunity is granted to
respondent no. 2 in these matters for appearance.
Post the matter before the Court of Registrar on 8.9.2021 for passing necessary orders and directions to make the petitions ready for hearing. Â
The petitions shall be heard ex-parte against the respondents who do not appear by the next date.