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Judgment
7 paragraphs · 122 wordsHeard learned counsel for the petitioner. Nobody appears for any of the respondents.
By order passed on 8.4.2021 petitioner was permitted to serve fresh notices on the respondents in B.P. Nos.. 173, 174, 175 and 178 of 2021 and file
affidavit of service within three weeks. The required steps have not been taken. By way of last opportunity three weeks' further time is granted
for publication of notice through newspapers in the above petitions. Affidavit of service should also be filed in those petitions within three weeks
failing which those petitions shall stand dismissed for non-prosecution. In other matters, petitioner is directed to file affidavit of service by 16.8.2021,
as prayed.
Awaiting appearance, post the matter under the same head on 29.9.2021.