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Judgment
4 paragraphs · 183 wordsHeard learned counsel for the petitioner. Nobody appears on behalf of the respondents.
Learned counsel for the petitioner submits that in the last order a typographical error has occurred in the fourth line of the order and instead of BP No. 191 of 2021, BP No. 190 of 2021 has been typed. Let that error be corrected. It is clarified that service has not been effected through newspaper publication in BP Nos. 189 and 191 of 2021. Let fresh notice be served on the respondent through publication as directed earlier. Affidavit of service should be filed within three weeks from today.
In the other petitions i.e. BP Nos. 188, 190 and 192 of 2021, notice was served in March 2021. Since today also nobody has appeared for the respondent in these matters, the prayer for exparte hearing is allowed. Let these three petitions be listed separately before the Court of Registrar on 27.10.2021 for passing necessary orders and directions to make the petitions ready for hearing.
BP Nos. 189 and 191 of 2021 should be listed separately under the same head on 11.11.2021.