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Judgment
8 paragraphs · 135 wordsToday, Ms. T S Shanthi, Advocate has appeared on behalf of respondent no. 1, Pallavi Cable Links in B. P. No. 552 of 2020 and informs that she has
already filed vakalatnama. As prayed by her, six weeks' time is granted for filing reply. Time for rejoinder shall be considered on the next date.
It appears that other respondents in these petitions have not appeared so far. As per affidavit of service already filed, they have been served with
notice on or before 3.12.2020. One last opportunity is granted to them for appearance. On the next date, the prayer for ex-parte hearing qua non-
appearing respondents shall be considered on the basis of facts then available.
Interim order shall continue till the next date.
Post the matter under the same head on 19.2.2021.
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