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Judgment
6 paragraphs · 157 wordsLearned counsel for the petitioner informs that amended memo of parties has been filed in these petitions. As prayed by her, three weeks' time is granted for filing affidavit of service because except respondent no. 1 (now the sole respondent) in three of the matters, none of the respondents have been appeared so far.
Today Mr. Sandeep Mahapatra, Advocate has appeared for respondent in BP No. 562 of 2021. As prayed by him, one week's time is granted for filing vakalatnama and three weeks for reply.
Mr. Sandeep Arya has filed vakalatnama on behalf of respondent no. 1 in BP Nos 564 and 565 of 2021. As prayed, he may file reply within three weeks.
Rejoinder if required, may be filed to the replies within three weeks thereafter.
Post the matter under the same head on 4.4.2022.
Prayer for exparte hearing may be considered on the next date in the light of Affidavit of service, if filed.