AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 110 wordsAs prayed on behalf of petitioner, four weeks' time is granted for filing rejoinder to the reply of respondent no. 2.
Nobody appears for respondent no. 1 even today although notice was served through email on 4.1.2021 and by dasti service on 11.2.2021. In the
facts of the case, the prayer for ex-parte hearing in respect of respondent no. 1 is allowed.
Post the matter before the Court of Registrar on 15.4.2021. If respondent no. 1 does not appear by the next date, the matter shall be heard ex-parte
qua respondent no. 1. The Court of Registrar shall pass necessary orders and directions to make the petition ready for hearing.