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Judgment
4 paragraphs · 152 wordsHeard learned counsel for the petitioner. Nobody appears for respondent no. 1. Respondent no. 2 is represented by Mr. Vibhav Srivastava in all the petitions.
Considering the facts noted in the various orders showing that respondent no. 1 has chosen to remain absent since long, the prayer for exparte hearing against respondent no. 1 in these petitions, is allowed.
Respondent no. 2 has filed M.As in all the petitions seeking deletion from the array of respondents not only in these petitions but also in connected matters bearing BP Nos. 105 and 106 of 2021. In these petitions as well as in the other two petitions noted above, petitioner is given last opportunity to file reply to the M.As within four weeks. Rejoinder, if required, may be filed before the next date.
Post these matters alongwith BP Nos. 105 and 106 of 2021 for considering the M.As of respondent no. 2 on 19.1.2022.