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Judgment
6 paragraphs · 123 wordsIt is recorded that petitioner has filed amended memo of parties. The prayer for ex-parte hearing qua the sole respondent (earlier respondent no. 1)
has been reiterated. It appears that originally notice was served on the respondents between January and March, 2021 through various modes and
subsequently notice on M.A. No. 165 of 2021 has also been served on the respondent in B.P. No. 819 of 2020 between 10th and 25th of August,
2021. In spite of ample opportunity, they have chosen not to appear. Hence, the prayer for ex-parte hearing of the petitions as well as M.As. is
allowed.
Post the matter before the Court of Registrar on 24.2.2022 for passing necessary orders and directions to make the petitions ready for hearing.