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Judgment
6 paragraphs · 197 wordsHeard learned counsel for the petitioner and Mr. Vibhav Srivastava, Advocate who has appeared for respondent no. 2 in all the petitions except in B P No. 271 of 2021 and has filed MAs seeking deletion.
Petitioner should file reply to the MAs within four weeks, as prayed. Rejoinder, if required, may be filed before the next date when the MAs shall be considered on their merits.
In some of the matters, notice has already been served on respondent no. 1 but they have not appeared even today. On the last date i.e. on 4.8.2021, petitioner was permitted to serve a fresh notice on respondent no. 1 in five petitions and also in respect of MA No. 156 of 2021 filed in B P No. 271 of 2021. According to learned counsel for the petitioner, service has been effected recently on 6th and 9th October, 2021 respectively in those matters. As prayed, let affidavit of service be filed within two weeks.
Awaiting appearance of the respondents, post the matter under the same head on 6.12.2021.
Against non-appearing respondents, order for ex-parte hearing may be considered on the next date.
Interim orders to continue till the next date.