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Judgment
12 paragraphs · 250 wordsHeard learned counsel for the petitioner, Mr. Jayant Pawar, Advocate who had earlier entered appearance on behalf of respondent no. 1 in all the
matters and Mr. Aishwarya Chaudhary, Advocate who has appeared today and seeks permission to file Vakalatnama and reply on behalf of
respondent no. 1 in B.P. No. 147 of 2021. As prayed on behalf of the petitioner, four weeks’ time is granted to file rejoinder to reply of
respondent No. 1 filed by Mr. Jayant Pawar, advocate who now wants to withdraw from the proceedings on the ground that he is not getting further
instructions. Rejoinder may be filed, if so advised, within four weeks. The prayer of Mr. Jayant Pawar, Advocate to withdraw from the
proceedings is allowed. Mr. Aishwarya Chaudhary, Advocate has prayed for, and is granted, four weeks’ time for filing reply on behalf of
respondent no. 1 in B.P. No. 147 of 2021.
Heard learned counsel for respondent no. 3/applicant and learned counsel for the petitioner/non-applicant in respect of M.A. Nos. 466-472 of 2021
filed in all the petitions has sought deletion from the array of respondents. On the M.As. it is noticed that respondent no. 3 is not a rival MSO, but an
LCO. As prayed on behalf of the petitioner, four weeks’ time is granted for reply to the M.As., but by way of last opportunity. Rejoinder, if
required, may be filed within two weeks thereafter.
Post the matter under the same head on 3.3.2022 for consideration of the M.As.