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Judgment
12 paragraphs · 223 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in respect of M.A Nos. 307 to 313 and 348 to 350 of 2021 filed in
this batch of petitions. The prayer in the MAs is to delete respondent no. 2, a competing MSO of the petitioner on the ground that it is neither a
necessary nor a proper party. Learned counsel for respondent no. 2 has relied upon several orders passed by this Tribunal in similar matters
deleting respondent no. 2, a rival MSO.
Considering the aforesaid submissions and the orders passed earlier including order dated 9.11.2021 in MA No. 76 of 2021 arising out of B.P. No. 107
of 2021, the prayer for deletion of respondent no. 2 is allowed.
The M.As are accordingly allowed and disposed of. Amended memo of parties should be filed by the petitioner within three weeks.
From the submissions, it appears that the non appearing respondents in these petitions have been served with notice through different modes long back
in the month of May 2021 itself. Inspite of ample opportunities, they have chosen not to appear. Hence, the prayer for exparte hearing qua non
appearing respondents is allowed.
Let the matter be listed before the Court of Registrar on 25.2.2022 for passing necessary orders and directions to make the petitions ready for
hearing.