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Judgment
6 paragraphs · 118 wordsToday Mr. Anil C. Nishani, Advocate has appeared on behalf of the respondent in B.P. No. 782 of 2020. As prayed by him, two weeks’ time is
granted for filing Vakalatnama and four weeks for reply. Time for rejoinder shall be considered on the next date.
As per records, respondent in B.P. No. 780 of 2020 has appeared through Mr. Kumar Vikram, Advocate. He is also granted four weeks for
reply. The respondent in B.P. No. 781 of 2020 has not entered appearance. Let affidavit of service be filed within one week, as prayed. An
order for ex-parte hearing qua non-appearing respondents shall be considered later, if required.
Post the matter under the same head on 26.4.2021. Â