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Judgment
7 paragraphs · 101 wordsHeard learned counsel for the petitioner and learned counsel for the respondent no. 1. As prayed, this respondent may file its reply within four
weeks' further time.
Nobody appears even today on behalf of respondent nos. 2 and 3. Affidavit of service shows that they have been served with notices between
20.2.2021 and 1.3.2021. Enough time has already lapsed. If they do not appear by the next date, order for ex-parte hearing against the non-
appearing respondents may be passed on the next date.
Post the matter under the same head on 8.9.2021.
Interim orders to continue till the next date.