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Judgment
6 paragraphs · 136 wordsThese petitions are already ordered to be ex-parte against respondent No. 1. Heard learned counsel for the petitioner and learned counsel for the
respondent no. 2 in respect of M.A. Nos. 355 to 358 of 2021 arising out of B.P. Nos. 425, 427, 429 and 436 of 2021 respectively. By these
applications respondent no. 2 has sought its deletion from the array of respondents.  For this purpose, reliance has been placed upon order dated
9.11.2021 passed in M.A. No. 76 of 2021 in BP No. 107 of 2021. In that view of the matter, these M.As. are accordingly allowed and disposed
of. Amended Memo of Parties may be filed within three weeks.
Post the matter before the Court of Registrar on 3.3.2022 for passing necessary orders and directions to make the petitions ready for hearing.