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Judgment
7 paragraphs · 170 wordsHeard learned counsel for the petitioner and learned counsel for the respondents.
Respondent no. 2 have filed applications for deletion in three of the petitions. Last opportunity for filing reply within four weeks is granted to the petitioner, as prayed.
Respondent no. 1 in two matters ( BP Nos. 571 and 588 of 2021) has filed reply. Rejoinder may be filed by the petitioner within four weeks.
In BP Nos. 589, 590, 591 and 592 of 2021 no vakalatnama / reply has been filed within the time granted. By way of last opportunity, four weeks' time is granted for filing vakalatnama and reply failing which the matter shall proceed exparte against defaulting respondents who do not file vakalatnama/reply.
Post the matter under the same head on 1.2.2022.
Respondent no. 2 who have filed applications for deletion may file rejoinder, if required, before the next date. The M.As shall be considered on the next date.
Order for exparte may be passed on the next date in respect of non appearing respondents.