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Judgment
3 paragraphs · 122 wordsAs prayed on behalf of petitioner, two weeks' further time is granted for filing reply to M.A of respondent no. 2. Petitioner may also file affidavit of service in respect of respondent no. 1 within one week. It is noted that as per petitioner, notice has been served on respondent no. 1 through different modes between 27.9.2021 and 4.10.2021. If so required, respondent no. 2 may file rejoinder in respect of MA before the next date.
The MA shall be considered on its own merits even if no reply is filed within the time granted. Prayer for exparte hearing qua respondent no. 1 shall also be considered on the next date, if required.
Post the matter under the same head on 21.1.2022.