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Judgment
6 paragraphs · 110 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in all the petitions. It appears that in place of reply, respondent no.
2 has filed M.As in all the petitions along with vakalatnama and has prayed for its deletion from the array of parties. Petitioner may file reply to the
M.As within four weeks. Rejoinder, if required, may be filed within two weeks thereafter. The M.As shall be considered on the next date.
Orders for ex-parte hearing against non appearing respondents shall also be considered on the next date.
Interim orders to continue till the next date.
Post the matter under the same head on 6.10.2021.