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Judgment
5 paragraphs · 140 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2.
As prayed on behalf of petitioner, three weeks' further time is granted for filing reply to MAs filed by respondent no. 2 seeking deletion, but by way of last opportunity. Rejoinder, if required, may be filed before the next date when the M.As shall be considered on merits even if no reply is filed.
Learned counsel for the petitioner have pressed for order for ex-parte hearing against respondent no. 1 in these petitions on the ground that notice was served in the month of June 2021 but they have avoided to appear inspite of ample opportunity.
Considering the observations in the earlier orders, the prayer for ex-parte hearing qua respondnet no. 1 is allowed.
Post the matter for considering the MAs of respondent no. 2 on 1.2.2022.