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Judgment
15 paragraphs · 315 wordsLearned counsel for the petitioner submits that as per affidavit of service the non- appearing respondent no. 1 of B P No. 154 of 2021 has already
been served with notices between 24.2.2021 and 13.3.2021 and, therefore, ex-parte hearing orders may be passed.
Learned counsel for respondent no. 2, Ms. Sakshi Chamoli appears although by mistake her name does not appear in the Cause List. Office should
be more careful in future. As prayed by her, two week's further time is granted for filing reply. Rejoinder, if required, may be filed by the next
date. Today , the Proprietor of respondent no. 1 who had earlier appeared as authorised representatives in all the petitions, except in B P No. 154 of
2021, have chosen not to appear. Their non-appearance is at their own risk and if they do not appear on the relevant date, the matter shall proceed
ex-parte.     Â
In B P No. 154 of 2021, if respondent no. 1 does not appear on the next date, the matter shall proceed ex-parte.
The appearing respondent no. 1 has filed a reply in the office whose copy has been made available to learned counsel for the petitioner.   As
prayed on behalf of petitioner, rejoinder to such replies may be filed before the next date.
A new MA No. 150 of 2021 has been filed on behalf of petitioner against respondent no. 1 in B P No. 155 of 2021. Since the authorised
representative has not appeared today, let notice of this MA be issued upon respondent no. 1; Dasti and e-mail in addition. Affidavit of service
should be filed before the next date. If no reply is filed to this MA by the next date it may be heard on its merits.
Post the matter under the same head on 10.9.2021.
Interim orders to continue till the next date.