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Judgment
11 paragraphs · 212 wordsMAs filed for deletion of respondent no. 2 shall be heard on the next date. Other side may file reply within three weeks.
It appears form the affidavit of service that proper service could not be effected on respondent no. 1 in B P No. 135, 141 and 142 of 2021. Let
fresh notice be served upon these respondents through paper publication in two prominent newspapers of the concerned area; one should be in
vernacular. Affidavit of service may be filed in these mattes within four weeks.Â
In other matters, respondent no. 1 has been served within notice between 1.3.2021 and 10.3.2021. Sufficient time has already lapsed. Order for ex-
parte hearing may be passed on the next date in respect of these respondents if they do not appear.
Post these matters under the same head on on 8.9.2021.
It appears that mediation is proceeding in B P No. 143 of 2021. Let the same be listed separately after receipt of Mediation Report.
As prayed on behalf of petitioner, let B P No. 136 of 2021 be also listed for mediation before the concerned learned Ld. Mediator alongwith B P No.
143 of 2021. That should also be listed after receipt of Mediation Report.
Interim orders to continue till the next date.