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Judgment
4 paragraphs · 110 wordsHeard learned counsel for the petitioner. Today also nobody appears for the respondent. According to affidavit of service, the respondent in these two petitions have been served with notice between 26nd August 2021 and 3rd September 2021. Enough time and opportunity has already been granted but but they have chosen not to appear.
In the facts of the case, the prayer for exparte hearing is found to have merits.
Post the matter before the Court of Registrar on 22.12.2021 for passing necessary orders and directions to make the petitions ready for hearing.
The petitions shall be heard exparte qua the respondent who choose not to appear by the next date.