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
8 paragraphs · 131 wordsHeard learned counsel for the petitioner. As prayed, rejoinder may be filed within three weeks from today.
Nobody appears for respondent no. 1 even today. In the light of last order dated 12.4.2021, the prayer for ex-parte hearing qua respondent no. 1 is
allowed.
Mr. Smapath, Learned counsel for the respondent no. 2 submits that due to Pandemic only a softcopy of the reply was sent through email on
21.4.2021. Office is directed to locate the same and bring it on record.
Learned counsel for respondent no. 2 is directed to file hardcopy of the reply within two weeks from today.Â
Post the matter before the Court of Registrar on 3.9.2021 for passing necessary orders and directions to make the petition ready for hearing.Â
Interim order to continue till further orders.