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Judgment
4 paragraphs · 148 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent in any of the petitions.
Learned counsel submits that notice through publication has been servd in B.P. Nos. 806 and 808 of 2020 on 9.10.2021 and in B.P. No. 810 of 2020 on 6.10.2021. As prayed, let affidavit of service be filed within two weeks.
In all other petitions except the aforesaid three petitions respondents have been served with notices between 6th and 9th April, 2021. Sufficient time and opportunities have been given but they have chosen not to appear. Hence, the prayer for ex-parte hearing is allowed. Let B.P. Nos. 801,802,803,805,807,809,811,813,814,815,816 of 2020 be listed separately before the Court of Registrar on 28.10.2021 for passing necessary orders and directions to make the petitions ready for hearing.
Let B.P. Nos. 806, 808 and 810 of 2020 be listed before the Bench under the same head on 22.11.2021.