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Judgment
3 paragraphs · 232 wordsMr. Himanshu Dhawan, learned counsel for respondent no. 2 in BP No. 766 of 2020 prays for three days' time to file a fresh set of reply on behalf of respondent no. 2 because the earlier reply is said to be suffering from clerical errors. The permission is granted. Similar prayer made by him in BP No. 769 of 2020 is allowed in respect of reply by respondent no. 1 as well as of respondent no. 2 of that case.
Learned counsel for petitioner submits that in BP No. 770 of 2020, talks for settlement of the disputes are underway and hence, the matter be listed after three weeks. Let this matter be listed separately on 18.10.2021. Rejoinder may be filed by the next date, if the settlement talks do not succeed.
In some of the remaining matters M.A Nos. 89, 90 and 91 of 2021 in BP Nos. 773, 774 and 775 of 2020 respectively have been filed on behalf of respondent no. 2 for its deletion. Replies have been filed in M.A. Nos. 89 and 90 of 2021 but not to M.A. no. 91 of 2021. By way of last opportunity, three weeks' time is granted to file reply. These MAs raise similar issues and they shall be considered on the next date. Post these matters on 18.10.2021. Parties will be at liberty to complete the pleadings in the meantime.