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Judgment
Heard learned counsel for the petitioner and learned counsel for respondent no. 4 in respect of M.A. no. 177 of 2021 whereby respondent no. 4 has
prayed for its deletion from the array of respondents. Such prayer for deletion by a rival MSO arrayed as respondent no. 2 in many petitions has been
allowed by various orders passed recently by this Tribunal.
Learned counsel for respondent no. 4 has relied upon order dated 9.11.2021 passed in M.A.No. 76 of 2021 arising out of BP No. 107 of 2021. This
Tribunal finds that the facts and submissions are almost similar and hence, following the earlier orders, the prayer for deletion of respondent no. 4 is
allowed. The M.A. is accordingly, allowed and disposed of. Amended memo of parties should be filed by the petitioner within three weeks.
On behalf of respondent nos. 1 to 3 Mr. Nittin Bhatia has already filed a reply. As prayed, four weeks' time is granted for filing rejoinder.
Post the matter before the Court of Registrar on 23.2.2022 for passing necessary orders and directions to make the petition ready for hearing.