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Judgment
5 paragraphs · 177 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent in any of the petitions.
Affidavit of service was filed within time in B.P. Nos. 10, 11 and 14 of 2021 and it shows that the respondent was served between 6th to 13th April, 2021. Long time has lapsed but the respondent has chosen not to appear, hence the payer for ex-parte hearing is allowed. Let the B.P. Nos. 10, 11, and 14 of 2021 be listed on 29.10.2021 before the Court of Registrar for passing necessary orders and directions to make the petitions ready for hearing.
Let affidavit of service be filed in respect of the other petitions within one week, as prayed. It appears that in these matters notice has been served through paper publication on 9.10.2021, except B.P. No.9 of 2021 in which service was effected on 6.10.2021. It will be proper to wait for some time for appearance of the respondent.
Post these petitions under the same head on 30.11.2021.
Order for ex-parte shall be considered on the next date, if required.