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Judgment
7 paragraphs · 160 wordsHeard learned counsel for the respondent/applicant and learned counsel for the petitioner/non-applicant in respect of M.A. Nos. 47 to 53 of 2022 in
B.P. Nos. 659, 660, 665, 667 and 688 of 2020 respectively. The prayer in the M.As. is to delete respondent no. 2 from the array of parties on the
ground that it is neither a necessary nor a proper party. Learned counsel for the applicant has placed reliance on several orders of this Tribunal passed
in similar circumstances whereby respondent no. 2 in those petitions, a rival MSO of the petitioner, was deleted. Considering that the facts and
submissions are almost similar, the prayer for deletion of respondent no. 2 is allowed. The concerned M.As. are accordingly allowed and disposed
of. Amended memo of parties should be filed by the petitioner within three weeks.
Post the matter before the Court of Registrar on 14.3.2022 for passing necessary orders and directions to make the petitions ready for hearing.