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Judgment
7 paragraphs · 146 wordsLearned counsel for the petitioner in all these matters submits that notice has been served on the respondents through e-mail on 6.5.2021 but report
of service through Speed Post is awaited. As prayed, two weeks’ time is granted for filing affidavit of service.
Ms. Sakshi Chamoli, Advocate has today appeared on behalf of respondent no. 2 in all these matters. She prays for one week’s time for
filing vakalatnama and four weeks’ time for filing reply. The prayer is allowed.
List these matters before the Court of Registrar on 8.7.2021 to pass necessary orders and directions and record appearances so that the matters
may be made ready for hearing. If required, the Court of Registrar can send any of the matters to the Bench for passing necessary orders.
It will be open for the petitioner to file rejoinder if replies are filed.