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Judgment
11 paragraphs · 233 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in respect of M.A. Nos. 261 to 265 of 2021 filed in BP Nos. 154 to
158 of 2021 respectively.
Through these applications respondent no. 2 has prayed for its deletion from the array of respondents. Learned counsel for respondent no. 2 /
applicant has placed reliance upon the pleadings and various orders passed by this Tribunal in similar situation whereby rival MSOs arrayed as
respondent no. 2 were deleted. One of such order is dated 9.11.2021 passed in M.A No. 76 of 2021 in BP No. 107 of 2021.
Following the earlier orders, the prayer for deletion of respondent no. 2 is accepted. The M.As are allowed and disposed of accordingly. Amended
memo of parties should be filed by the petitioner within three weeks.
Exparte hearing order has already been passed against respondent no. 1 in these petitions. Further notice was issued against respondent no. 1 in M.A
No. 150 of 2021 arising from BP No. 155 of 2021. As per affidavit of service the notice has been served validly between August and October 2021.
In the facts of the case, the M.A is also admitted for being heard exparte alongwith BP No. 155 of 2021.
Post the matter before the Court of Registrar on 23.2.2022 for passing necessary orders and directions to make the petitions ready for hearing.Â