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Judgment
6 paragraphs · 97 wordsHeard learned counsel for the petitioner. Today Mr. Sharath Sampath, Advocate has appeared on behalf of respondent nos. 1 and 2. As prayed, let
vakalatnama be filed within two weeks and reply within four weeks.
It is noted that today also nobody has appeared for respondent no. 3, although as per affidavit of service, it has been served with notice on
15.2.2021. Learned counsel for the petitioner prays for, and is allowed, to file an amended memo of parties to show the name of respondent no. 2
correctly.
Post the matter under the same head on 19.4.2021.