AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 92 words
Heard learned counsel for the petitioner. Today also nobody appears for the respondents. Considering the facts noted in the order of learned
Registrar dated 4.3.2021 and in the last order of Bench dated 9.8.2021, the prayer for ex-parte hearing qua respondent nos. 1 and 2 is allowed.Â
However, the replies filed on behalf of respondents may be considered at the appropriate stage in the light of all the pleadings.Â
Post the matter before the Court of Registrar on 14.9.2021 for passing necessary orders and directions to make the petition ready for hearing.