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Judgment
6 paragraphs · 103 wordsLearned counsel for the petitioner is permitted to file affidavit of service during course of the day, as prayed. She submits that notice has been served
on the respondents between 20.4.2021 and 21.5.2021. One more opportunity is granted for them to appear failing which orders for exparte hearing
may be passed on the next date.
Today, Ms. Sakshi Chamoli, Advocate has appeared on behalf of respondent no. 2 in all the petitions except BP Nos. 312 and 314 of 2021. As prayed,
she should file reply / appropriate applications within three weeks alongwith vakalatnama.
Post the matter under the same head on 24.9.2021.