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Judgment
8 paragraphs · 189 wordsHeard learned counsel for respondent no. 2 / applicant and learned counsel for petitioner / non applicant in respect of M.A. No. 51 of 2022 in BP No.
674 of 2020 and M.A. No. 54 of 2022 in BP No. 690 of 2020. The prayer of respondent no. 2 is to delete it from the array of respondents on the
ground that in the facts of the case it is neither a necessary nor a proper party. The applicant has placed reliance upon several orders of this Tribunal
passed in similar matters whereby respondent no. 2, a rival MSO of the petitioner has been deleted. One 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 rendered in similar facts and circumstances, the prayer for deletion of respondent no. 2 is allowed. Both the MAs are
accordingly allowed and disposed of. Amended memo of parties by the petitioner should be filed within three weeks.
Post the matter before the Court of Registrar on 4.3.2022 for passing necessary orders and directions to make the petitions ready for hearing.