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Judgment
3 paragraphs · 105 wordsIt was submitted on behalf of the Petitioner that they have been served with a set of Annexures which was not served earlier. Four weeks further time is prayed and allowed to the Petitioner for filing their Rejoinder qua Reply filed by Respondent No.1 in B.P.No.106 of 2021.
Nobody appears even today on behalf of Respondent No.1 in B.P.No.105 of 2021 although last order was sent to them by the Registry of this Court. Let B.P.No.105 of 2021 be listed before the Hon'ble Bench for passing appropriate orders regarding non-appearing Respondents.
Let other matters be listed under the head "For Directions" on 2nd June, 2022.