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Judgment
2 paragraphs · 91 words
The Affidavit of Service has been filed on behalf of the Petitioner and it was submitted that notices were served upon Respondent No.1 between 06/05/2021 and 24/05/2021. Sufficient time has lapsed still no one appears for Respondent No.1 till today.
Respondent No.2 has filed a Miscellaneous Application along with Vakalatnama for deletion of their names from the array of the parties in all the matters. Let the matter be listed before the Hon'ble Bench for passing appropriate orders. List the matter thereafter before this Court on 5th January, 2022 for directions.