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Judgment
6 paragraphs · 198 wordsHeard learned counsel for respondent no. 2 / applicant and learned counsel for petitioner / non applicant in respect of M.A Nos. 444, 443 and 445 of 2021 in BP Nos. 687, 684 and 689 of 2020 respectively.
Respondent no. 2 has prayed for its deletion from the array of respondents on the ground that in the facts and circumstances of the case he is neither a necessary nor a proper party. Learned counsel has placed reliance on several orders including order dated 9.11.2021 in MA No. 76 of 2021 in BP No. 107 of 2021.
It is found that the facts and circumstances are similar and there is no good reason not to follow the earlier orders. Hence, the prayer for deletion of respondent no. 2 is allowed. M.As are accordingly allowed and disposed of. Amended memo of parties may be filed within three weeks.
Respondent no. 1 (now the sole respondent) in BP No. 687 of 2020 has already filed its reply.
As prayed, petitioner is granted four weeks' time for filing rejoinder.
Post the matter before the Court of Registrar on 28.3.2022 for passing necessary orders and directions to make the petitions ready for hearing.