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Judgment
9 paragraphs · 164 wordsOn the last date, i.e. 3.2.2021, none of the respondents had appeared in BP No. 723 of 2020 but today Mr. Manikya Khanna, Advocate has entered
appearance on behalf of respondent no. 2 in this petition. As prayed, one week's time is granted for filing vakalatnama and four weeks' time for filing
reply. Since service was effected between 3.1.2021 and 12.1.2021 on all the respondents in these matters, if reply is not filed within that time,
further time will be on appropriate costs.
In BP No. 729 of 2020 respondent no. 1 had appeared on the last date. Mr. Shashank Shekhar, learned counsel for respondent no. 1 prays for and
is granted one week's further time for filing reply.
Rejoinder may be filed before the next date in both the matters.Â
List both the matters separately under the same head on 12.4.2021.
If non appearing respondents do not appear by the next date, the petitions shall be heard ex-parte quo the non appearing respondents.Â