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Judgment
3 paragraphs · 161 wordsHeard learned counsel for the petitioner. As prayed, she may file affidavit of service within one week. According to her the respondents have been served with notices between 6th and 28th October, 2021.
Most of the respondents have appeared through different counsels, except respondent no. 1 in B.P. Nos. 593 of 2021. Mr. Nikhil Mittal, Advocate has appeared for respondent no. 1 in B.P. Nos. 571 and 588 of 2021 in which Mr. Vibhav Srivastava has appeared for respondent no. 2. Mr. Mukul Sharma, Advocate has appeared for respondent no. 1 and 2 both in B.P Nos. 589,590, 591 and 592 of 2021. Mr. Ankur Sharma, Advocate has appeared for respondent no. 2 in B.P. No. 593 of 2021. Learned counsels are granted one week's time for filing Vakalatnama and four weeks for reply/appropriate applications. Rejoinder/reply to M.As. if any, may be field on behalf of the petitioner/non-applicants before the next date.
Post the matter under the same head on 21.12.2021.