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Judgment
6 paragraphs · 108 wordsHeard learned counsel for the petitioner. As prayed, affidavit of service may be filed in respect of non-appearing respondents during the course of
the day.
Respondent no. 2 has appeared in three of the petitions as noted earlier. Instead of reply, they want to file a miscelleanous application for
deletion. As prayed, let the same be filed during course of the day along with vakalatnama.
Reply to the MA should be filed within four weeks. Rejoinder, if required, may be filed within one week thereafter.
Post the matter under the same head on 30.9.2021 for considering the MAs and passing of ex-parte orders against the non appearing respondents.