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Judgment
4 paragraphs · 199 wordsHeard learned counsel for the petitioner and Mr. Vibhav Srivastava, Advocate who has appeared on behalf of respondent no. 2 in all the matters, except B.P. No. 324 of 2021. He has already filed M.As. in the matters in which he has appeared seeking deletion of respondent no. 2. He may file similar application in B.P. No. 321 of 2021 within one week as prayed. Reply to the M.As. should be filed within four weeks from today. Rejoinder, if required, may be filed by the next date.
Since learned counsel for the petitioner submits that as per affidavit of service already filed, respondent no. 1 of B.P. Nos. 318 and 328 of 2021 along with respondent no. 1 and 2 of B.P. No. 324 of 2021 need to be served with fresh notices again. That may be done and affidavit of service may be filed within four weeks. Since other respondents have been served between 21st April, 2021 and 5th May, 2021, last opportunity is granted to them to appear. Ex-parte order against non-appearing respondents may be passed on the next date.
Post the mater under the same head on 22.11.2021.
Interim order to continue till the next date.