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Judgment
Heard learned counsel for the parties.
On behalf of petitioner prayer for exparte hearing against non appearing respondents has been reiterated. It has been pointed out that they were served with notice between December 2020 and January 2021 and have chosen not to appear inspite of sufficient time and opportunity. In the facts of the case, the prayer is allowed. The concerned petitions shall be heard exparte qua the non appearing respondents.
Petitioner has prayed for four weeks' further time for filing rejoinder to replies already on record and also for filing reply to M.As filed on behalf of respondent no. 2 seeking deletion. The prayer is allowed. However, further time for this purpose, if granted, shall be on appropriate cost.
Post the matter under the same head on 3.1.2022.
It shall be open for respondent no. 2 to file rejoinder in respect of the M.A. before the next date.
Interim order to continue till the next date.