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Judgment
4 paragraphs · 209 wordsLearned counsel for the petitioner submits that as per affidavit of service already filed, Fresh notices are required to be served upon respondent no. 1 in B P Nos. 465 and 466 of 2021 and also for respondent no. 2 in B P No. 469 of 2021. No fresh notice is now required on respondent no. 2 in B P No. 466 of 2021 because today Mr. Mohit Gulati, Advocate has appeared on its behalf and undertakes to file reply and vakalatnama within four weeks. This prayer on behalf of respondent no. 2 is accepted. Let fresh notice be issued and served on the three respondents noted above and affidavit of service should be filed within four weeks.
The other non-appearing respondents as per affidavit of service, have been served with notices in July 2021 itself. Order for ex-parte hearing may be passed against them if they do not appear by the next date.
As prayed on behalf of petitioner, four week's time is granted for filing rely to MA Nos. 319 and 320 of 2021 which have been preferred by respondent no. 2 in two matters seeking their deletion. Rejoinder, if required, may be filed by the next date.
Post the matters under the same head on 15.11.2021.