AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 114 wordsHeard learned counsel for the petitioner. He submits that notices have been validly served between 26.2.2021 and 11.3.2021 as per affidavit of
service already filed.
Today Mr. Vibhav Srivastava, Advocate has appeared on behalf of respondent no. 2 in all the petitions. As prayed by him, five weeks’ time is
granted for filing Vakalatnama and reply. If Vakalatnama is not filed by the next date, the matter shall proceed ex-parte qua the concerned
respondents. One more opportunity is granted to respondent no. 1 failing which appropriate orders for ex-parte hearing may be passed on the next
date.
Post the matte under the same head on 13.5.2021.
Interim orders shall continue till the next date.