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Judgment
7 paragraphs · 128 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in BP Nos. 43,44 and 45 of 2021.
No other respondent has appeared even today. If they chose not appear by the next date, the petitions shall be heard exparte qua the non appearing
respondents.
On behalf of respondent no. 2, Mr Vibhav Srivastava, Advocate has pressed M.As filed for deletion of respondent no. 2. No reply has been filed
although four weeks' time was granted on 12.4.2021. Learned counsel for the petitioner prays for further time. By way of last opportunity, two weeks'
further time is granted. If reply is filed, respondent may file rejoinder in respect of M.As, if required before the next date.
Post the matter under the same head on 20.9.2021.