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Judgment
8 paragraphs · 149 wordsIn view of last order passed on 12.4.2021, the petitions shall be heard ex-parte against all the respondents, who have not appeared even by today.
Learned counsel for respondent no.2 in BP no. 770 of 2020 wants extension of time to file an MA for deletion of respondent no 2. He further
submits that this respondent does not want to file any reply. As prayed, two weeks' further time is granted for filing M.A. as well as reply, if
required. Any further time for this purpose shall be on exemplary costs.
Learned counsel for the petitioner is also granted three weeks' time by way of final opportunity to file rejoinder, if required, as well as reply to the
M.A.s for deletion.
The M.As shall be considered on their own merit on the next date, even if no reply is filed.
Post the matter under the same head on 16.9.2021.