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Judgment
2 paragraphs · 86 words
Two weeks further time is prayed and allowed to the Petitioner to file their Affidavit of Service against Respondent No.1 in B.P.No.238 of 2018.
B.P.No.213 of 2018 proceeds ex-parte against Respondent No.1 vide Order dated 30.9.2021 wherein Respondent No.2 has filed their Miscellaneous Application for deletion from the array of the parties and, thus, it was prayed that they intend not to file any evidence affidavit in B.P.No.213 of 2018 on behalf of Respondent No.2. Let the matter be listed for directions on 24th January, 2023.