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Judgment
9 paragraphs · 157 wordsHeard learned counsel for the petitioner. Today respondent no. 2 in B P No. 766 of 2020 has appeared through Mr. Himanshu Dhawan,
Advocate, in B P No. 767 of 2020 through Mr. Sharath Sampath, Advocate and in B P No. 769 of 2020 through Mr. Himanshu Dhawan, Advocate
who has also entered appearance on behalf of respondent no. 1 and 2 in this case. In B P No. 770 of 2020, respondent no. 2 has entered
appearance through Mr. Mayank Sapra, Advocate. In B P Nos. 773, 774 and 775 of 2020 , Ms. Sakshi Chamoli, Advocate. has appeared for
respondent no. 2.
As prayed on behalf of learned counsel for the respondents noted above, one week's time is granted for filing vakalatnama and four week's time for
filing reply.
Post the matter under the same head on 12.4.2021 . Passing of orders for ex-parte hearing qua non-appearing respondents will be considered on the
next date.