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Judgment
6 paragraphs · 110 wordsHeard learned counsel for the petitioner. She submits that notice has been served validly on all the respondents between 26.1.2021 and 1.2.2021
and affidavit of service has also been filed.
Today, Ms. Sakshi Chamoli, Advocate has appeared on behalf of respondent no. 2 in B. P. Nos. 43,44 and 45 of 2021. As prayed, two week's time
is granted to her for filing vakalatnama and four weeks' time for reply. It would be appropriate to await for some more time for appearance of the
other respondents. Prayer for ex-parte hearing qua non appearing respondents shall be considered on the next date.
Post the matter under the same head on 12.4.2021.