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
8 paragraphs · 148 wordsMr. Sarad Kumar Sunny, Advocate appears for M/s. V.K. Digital, respondent no. 2 in B.P. Nos. 634,636,639,642,643,673 and 676 of 2020. Mr.
Vibhav Srivastava, Advocate appears on behalf of respondent no. 2 only in B.P. No. 672 of 2020. As prayed, they are granted two weeks’
time for filing Vakalatnama and four weeks’ time to file reply. Time for rejoinder shall be considered on the next date, if required. But it will
be open for the petitioner to file rejoinder, if it is required.
As per affidavit of service already filed, notices were served on all the respondents between 12th and 27th December, 2020. Already more than a
month has passed, hence by way of last opportunity time is granted till the next date for appearance failing which orders for ex-parte hearing qua non-
appearing respondents may be passed.
Post the matter under the same head on 3.3.2021.