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Judgment
8 paragraphs · 179 wordsA short Reply was filed by Respondent No.2 in B.P.No.75 of 2021 on 23/08/2021. It was submitted on behalf of the Petitioner that they have not
received a copy of the Reply filed by Respondent No.2. A prayer was also made by Respondent No.2 before the Hon'ble Bench seeking permission
to file a Miscellaneous Application seeking his deletion and by the Order dated 26/11/2021, Respondent No.2 has stopped appearing in the matter.
Respondent No.2 has been deleted by the Order of even date. In B.P.No.80 of 2021, an amended memo of party has also been filed by the Petitioner.
In all the other matters, Hon'ble Bench by the Order dated 11/01/2022 was pleased enough to either proceed ex-parte or to close the right to file Reply
by the Respondents who have earlier appeared.
Appearances and pleadings appear to be complete in the matter. The Petitioner may file their ex-parte evidences in the matters. Four weeks time is
prayed and allowed to the Petitioner for filing the Evidence Affidavits. Let the matter be listed for directions on 30th March, 2022.