AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 233 wordsMr Sandeep Arya, Advocate is permitted to file Vakalatnama for respondent no. 1 in B.P. No. 365 of 2021 by tomorrow, as prayed. He may file
reply within four weeks.Â
Nobody appears for respondent no. 1 in all these petitions and respondent no. 2 appears only in three petitions i.e. BP Nos. 344, 346 and 365 of
2021. Since notice was served on the non-appearing respondents long back in May, 2021 and they have chosen not to appear in spite of ample
opportunity, the prayer for ex-parte hearing against the non-appearing respondents is allowed.
On behalf of respondent no. 2 in the aforesaid three applications- M.A. bearing Nos. 481,482 and 485 of 2021 in B.P. Nos. 344, 346 and 365 of 2021
respectively have been filed seeking deletion of respondent no. 2 from the array of respondents.
Considering that similar prayer of rival MSOs arrayed as respondent no. 2 in various petitions has been allowed by this Tribunal and the applicant
relies upon such orders including order dated 9.11.2021 passed in M.A. No. 76 of 2021 in B.P. No. 107 of 2021. The prayer for deletion is
allowed. The three M.As. are accordingly allowed and disposed of. Amended memo of parties should be filed by the petitioner within three
weeks.
Post the matter before the Court of Registrar on 4.3.2022 for passing necessary orders and directions to make the petitions ready for hearing.