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Judgment
8 paragraphs · 170 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in respect of M.A. No 478 of 2021 filed in BP No. 298 of 2021.Â
Through this application respondent no. 2 has prayed for its deletion from the array of respondents. Learned counsel for respondent no. 2 / applicant
has placed reliance upon the pleadings and various orders passed by this Tribunal in similar situation whereby rival MSOs arrayed as respondent no. 2
were deleted. One of such order is dated 9.11.2021 passed in M.A No. 76 of 2021 in BP No. 107 of 2021.
Following the earlier orders, the prayer for deletion of respondent no. 2 is accepted. The M.A is allowed and disposed of accordingly. Amended memo
of parties should be filed by the petitioner within three weeks.
Exparte hearing order has already been passed against respondent no. 1 in this petition.
Post the matter before the Court of Registrar on 24.2.2022 for passing necessary orders and directions to make the petitions ready for hearing.Â