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Judgment
7 paragraphs · 121 wordsLearned counsel for the petitioner, as prayed, may file affidavit of service during the course of the day.
Respondent no. 2 has already appeared and filed MAs seeking deletion. As prayed on behalf of the petitioner, three weeks' time is granted for
filing reply. One week time for rejoinder, if required. The MAs shall be considered on the next date.
It appears that respondent no. 1 has been served with notice in these matters between 8.1.2021 and 12.3.2021. Some more time is granted for
appearance. If respondent no. 1 chooses not to appear by the next date, order for ex-parte hearing may be passed.
Post the matter under the same head on 27.4.2021.
Interim order shall continue till the next date.