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Judgment
7 paragraphs · 166 wordsNobody appears for respondent no. 3 even today. In the light of last order, this petition shall be heard exparte qua respondent no. 3.
Learned counsel for respondent no. 1 and 2 prays for further time of four weeks for filing reply. It is noticed that this petition was admitted and
notice was issued on 23.12.2020. Respondent no. 1 and 2 appeared through Advocate on 1.3.2021 and that request for four weeks time for filing reply
was granted. On 12.4.2021, further four weeks' time was sought and granted but it was recorded that further adjournment for reply shall be on costs.
Since today also prayer has been made for further time for reply, in the interest of justice the prayer is allowed. But it is made clear that if the
reply is not filed within four weeks from today, the right to file reply shall stand closed and no further prayer on this issue shall be entertained.
Post the matter under the same head on 24.9.2021.