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Judgment
3 paragraphs · 182 wordsHeard learned counsel for the petitioner and Mr. Vibhav Srivastava appearing for respondent no. 2 in all the matters. Nobody appears for respondent no. 1. In the light of observations in the last order, the prayer for ex-parte hearing is allowed. It is noted that as per affidavit of service filed in connection with M.A. No. 150 of 2021 in B.P. No. 155 of 2021 respondent no. 1 against whom this application is due to be heard has been served with a copy of application between 25th August, 2021 and 7th October, 2021 through various modes. If the respondent no. 1 in this matter does not appear by the next date, the application under Section 20 shall be considered on its own merits ex-parte qua non-appearing respondents.
On behalf of respondent no. 2, M.As. have been filed seeking deletion from array of respondents. As prayed, petitioner may file reply to the said M.As. within three weeks. Further time shall be on appropriate costs. Rejoinder, if required, may be filed by the next date.
Post the matter under the same head on 24.1.2022.