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Judgment
8 paragraphs · 124 wordsLearned counsel for the petitioner submits that as per the affidavit of service, notices have been validly served on the respondents between 10th
March and 18th March 2021.
Today respondent no. 2 in BP Nos. 212, 215 and 217 of 2021 has appeared through Mr. Nasir Husain, Advocate. Respondent No. 2 in BP no. 214 of
2021 has also appeared today through Ms. Sakshi Chamoli, Advocate.
As prayed, respondent no. 2 in the above matters is granted four weeks' time for filing vakalatnama and reply. Time for rejoinder shall be
considered on the next date.
If required, prayer for ex-parte hearing against the non - appearing respondents shall also be considered on the next date.
Post the matter under the same head on 11.5.2021.