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Judgment
Evidence Affidavits have been filed by the Petitioner in all the matters. Time was granted to the Respondents on the earlier occasion for filing their Evidence Affidavits four weeks after filing the Evidence Affidavits by the Petitioner.
Ms. Akshita Salampuria appearing for Respondent No.2 in B.P.Nos.151, 152 and 153 of 2018 and Respondent No.4 in B.P.No.154 of 2018 submits that since they are a competing MSO, they are not a necessary party in the instant application. Time was sought by the Learned Counsel appearing for the Respondents for seeking instructions in this regard. Four weeks time as prayed is allowed to the Respondents. In case there is no instructions regarding deletion, they may file their Evidence Affidavits within the time allowed. Let the matter be listed on 18th July, 2022 for directions.