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Judgment
17 paragraphs · 385 wordsHeard learned counsel for the petitioner and learned counsel for the respondent who have appeared already.
In the last order further time was granted to the petitioner for filing rejoinder to the reply of respondent no. 2, but by way of last opportunity. Since
no rejoinder has been filed so far, the right to file rejoinder in that mater is closed.  Â
Learned counsel for respondent no. 2 in B.P. Nos. 212, 214, 215,217 and 218 of 2021 have pressed the connected M.As. whereby respondent no. 2
has prayed for deletion from array of respondents. In some of the matters reply has been filed to the M.As. whereas in others the time of filing reply
is finally over. After hearing the parties it is clear that in similar circumstances and considering the similar submissions, in these very batch of
matters, on 8.11.2021 similar prayer of respondent no. 2 made through M.A. no. 187 of 2021 in B.P. No. 214 of 2021 has been allowed. Following
the same order the prayers of respondent no. 2 presently under consideration are also allowed.  M.A. Nos. 234 of 2021 in B.P. No. 212 of 2021,
235 of 2021 in B.P. No. 215 of 2021, 236 of 2021 in B.P. No. 217 of 2021 and 447 of 2021 in B.P. No. 218 of 2021 are accordingly allowed and
disposed of.
Petitioner is granted two weeks’ time to file amended memo of parties.
On behalf of petitioner M.A. No. 153 of 2021 in B.P. No. 212 of 2021, M.A. No. 154 of 2021 in B.P. No. 214 of 2021, M.A. No. 155 of 2021 in B.P.
No. 217 of 2021, M.A. No. 160 of 2021 in B.P. No. 218 of 2021 have been filed seeking action against respondent no. 1 for violation of interim order
passed by this Tribunal. Those respondents have chosen not to appear either in the main petitions or even in the M.As. although further notice has
been served in the M.As. through various modes between 26.8.2021 and 4.10.2021. Sufficient time had already been granted, and , therefore, those
M.As. are also directed to be listed along with main petitions for ex-parte hearing.Â
Post the matter before the Court of Registrar on 14.2.2022 for passing necessary orders and directions to make the petitions ready for hearing.