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Judgment
3 paragraphs · 166 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in these matters. As prayed, petitioner is granted four weeks' time for filing rejoinder to the reply of respondent no. 2. Learned counsel for the petitioner presses for ex-parte order against respondent no. 1 of B.P. Nos. 667 and 688 of 2020. As per affidavit of service they have been served with notices long back between December, 2020 and January, 2021. In the facts of the case, the prayer is allowed. Concerned matters shall be heard ex-parte qua respondent no. 1 of B.P. Nos. 667 and 688 of 2020.
Learned counsel for the petitioner further prays that petitioner may be permitted to serve fresh notice on respondent no. 1 in B.P. Nos. 659, 660 and 665 of 2020. As prayed, let fresh notices be issued and served on these respondents, Dasti and email in addition. Affidavit of service should be filed within four weeks.
Post the matters under the same head on 29.10.2021.