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Judgment
11 paragraphs · 228 wordsHeard Learned Counsel for the Petitioner. Nobody appears for the Respondents. As prayed, three weeks further time is granted for filing amended
memo of parties in B.P.No.123/2021 and similar other petitions where respondent no. 2 or 3 have been deleted under orders of this Tribunal. Same
time is granted for bringing on record the heirs of deceased Respondent No. 1 in B.P.No.123 and 127 of 2021. Sufficient time has been granted for
the purpose in the past. Hence petitioner should come ready with this matter if heirs are not brought on record.
Learned Counsel for the petitioner submits that Respondent No.1 has been served through paper publication in B.P.No.126 of 2021 on 10/12/2020 but
he has chosen not to appear. In respect of M.A.No.149 of 2021, it appears that no paper publication has been made but an opportunity is granted to
the Petitioner to serve fresh notice in respect of this M.A.; dasti and e-mail in addition. Affidavit of service should be filed before the next date.Â
Respondent No.1 and other non-appearing Respondents were served notices in these matters long back. By way of last opportunity, they are given
time till the next date to appear failing which they shall be proceeded ex-parte.
Post the matter before the Court of Registrar on 17th February, 2022 for passing necessary orders and directions to make the petition ready for
hearing.