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Judgment
7 paragraphs · 159 words  On the last occasion, Respondent No.1 in B.P.No.552 of 2020 was granted three weeks time for filing reply subject to payment of cost of
Rs.5000/- as per the directions of the Hon’ble Bench vide order dated 19/02/2021. The Respondent is absent today.
 Mr. Sharad Kumar Sunny appearing for the Respondent No.2 prays for grant of further time of two weeks for filing reply. On the last occasion,
time was granted by way of last indulgence. As prayed for, two weeks’ time is granted to Respondent No.2 in B.P.No.552 of 2020 for filing reply
failing which, it shall be accepted subject to payment of cost of Rs.5000/- payable to the other side.
  Mr. Nasir Husain appearing for Respondent No.2 in B.P.No.553 of 2020 intends to file an application for deletion of name from the array of
parties. He may do so within two weeks from now. List the matter on 27th September, 2021 for directions.