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Judgment
4 paragraphs · 167 wordsAs prayed on behalf of petitioner, three week's further time is granted for filing reply to the MAs filed by respondent no. 2 in three of the petitions. This is by way of last opportunity. MAs shall be considered on merits on the next date. Rejoinder, if required, may be filed before the next date.
Today both the respondents in B P No. 306 of 2021 have appeared through Mr. Aditya Krishna, Advocate and Mr. Sarad Kumar Sunny, Advocate respectively. As prayed by them, three week's time is granted for filing reply. Any further time for reply may be on costs. Rejoinder, if required, shall be filed within three weeks thereafter.
The non-appearing respondents, as per affidavit of service were served with notices between 12.4.2021 and 17.4.2021 but they have not chosen to appear so far. The proceedings against non-appearing respondents shall be held ex-parte if they do not appear and file their replies by the next date.
Post the matter under the same head on 11.11.2021.