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Judgment
2 paragraphs · 139 wordsIt was submitted on behalf of Respondent No.1 in B.P.No.687 of 2020 that they have filed a Miscellaneous Application No.404 of 2021 for modification of the Order dated 13/04/2021 passed by the Hon'ble Bench whereby four weeks time was granted to Respondent No.1 for filing their reply failing which, the right to file the reply stood closed.
Other Miscellaneous Applications are filed by Respondent No.2 for deletion of Respondent No.2 from the array of the parties in these connected matters. Let M.A.No.404 of 2021 be listed before the Hon'ble Bench on any convenient date as prayed by Respondent No.1 in B.P.No.687 of 2020 as the same relates to their right to file the reply. The parties may file draft Issues, if any. In the meanwhile, let the matter be listed under the head "For Directions" on 27th January, 2022.